Acts › Limitation Act, 1963Limitation Act, 1963 136 sections.
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Open in Lexace · Ask the AI Section 1 — For the balance due on a mutual, open and current account, where there have been reciprocal demands between the parties Section 2 — Definitions. Section 3 — Bar of limitation. Section 4 — Expiry of prescribed period when court is closed. Section 5 — Extension of prescribed period in certain cases. Section 6 — Legal disability. Section 7 — For wages in the case of any other person Section 8 — Special exceptions. Section 9 — Continuous running of time. Section 10 — Suits against trustees and their representatives. Section 11 — Suits on contracts entered into outside the territories to which the Act extends. Section 12 — Exclusion of time in legal proceedings. Section 13 — Exclusion of time in cases where leave to sue or appeal as a pauper is applied for. Section 14 — Exclusion of time of proceeding bona fide in court without jurisdiction. Section 15 — Exclusion of time in certain other cases. Section 16 — Effect of death on or before the accrual of the right to sue. Section 17 — Effect of fraud or mistake. Section 18 — Effect of acknowledgment in writing. Section 19 — Effect of payment on account of debt or of interest on legacy. Section 20 — Effect of acknowledgment or payment by another person. Section 21 — For money lent under an agreement that it shall be payable on demand Section 22 — Continuing breaches and torts. Section 23 — For money payable to the plaintiff for money paid for the defendant Section 24 — Computation of time mentioned in instruments. Section 25 — For money payable for interest upon money due from the defendant to the plaintiff Section 26 — Exclusion in favour of reversioner of serivent tenement. Section 27 — Extinguishment of right to property. Section 28 — On a single bond, where a day is specified for payment Section 29 — Savings. Section 30 — Provision for suits, etc., for which the prescribed period is shorter than the period prescribed by the Indian Limitatio Section 31 — Provisions as to barred or pending suits, etc. Section 32 — On a bill of exchange payable at sight, or after sight, but not at a fixed time Section 33 — On a bill of exchange accepted payable at a particular place Section 34 — On a bill of exchange or promissory note payable at a fixed time after sight or after demand Section 35 — On a bill of exchange or promissory note payable on demand and not accompanied by any writing restraining or postponing Section 36 — On a promissory note or bond payable by instalments Section 37 — On a promissory note or bond payable by instalments, which provides that, if default be made in payment of one or more i Section 38 — On a promissory note given by the maker to a third person to be delivered to the payee after a certain event should happ Section 39 — On a dishonoured foreign bill where protest has been made and notice given Section 40 — By the payee against the drawer of a bill of exchange, which has been dishonoured bynon- acceptance Section 41 — By the acceptor of an accommodation-bill against the drawer Section 42 — By a surety against the principal debtor Section 43 — By a surety against a co-surety Section 44 — (a) On a policy of insurance when the sum insured is payable after proof of the death has been given to or received by t Section 45 — By the assured to recover premia paid under a policy voidable at the election of the insurers Section 46 — Under the Indian Succession Act, 1925 (39 of 1925), section 360 or section 361, to compel a refund by a person to whom a Section 47 — For money paid upon an existing consideration which afterwards fails Section 48 — For contribution by a party who has paid the whole or more than his share of the amount due under a joint decree, or by Section 49 — By a co-trustee to enforce against the estate of a deceased trustee a claim for contribution Section 50 — By the manager of a joint estate of an undivided family for contribution, in respect of a payment made by him on account Section 51 — For the profits of immovable property belonging to the plaintiff which have been wrongfully received by the defendant Section 52 — For arrears of rent Section 53 — By a vendor of immovable property for personal payment of unpaid purchase-money Section 54 — For specific performance of a contract Section 55 — For compensation for the breach of any contract, express or implied not herein specially provided for Section 56 — To declare the forgery of an instrument issued or registered Section 57 — To obtain a declaration that an alleged adoption is invalid, or never, in fact, took place Section 58 — To obtain any other declaration Section 59 — To cancel or set aside an instrument or decree or for the rescission of a contract Section 60 — To set aside a transfer of property made by the guardian of a ward Section 61 — By a mortgagor Section 62 — To enforce payment of money secured by a mortgage or otherwise charged upon immovable property Section 63 — By a mortgagee Section 64 — For possession of immovable property based on previous possession and not on title, when the plaintiff while in possessi Section 65 — For possession of immovable property or any interest therein based on title Section 66 — For possession of immovable property when the plaintiff has become entitled to possession by reason of any forfeiture or Section 67 — By a landlord to recover possession from a tenant Section 68 — For specific movable property lost, or acquired by theft, or dishonest misappropriation or conversion Section 69 — For other specific movable property Section 70 — To recover movable property deposited or pawned from a depositary or pawnee Section 71 — To recover movable property deposited or pawned, and afterwards bought from the depository or pawnee for a valuable cons Section 72 — For compensation for doing or for omitting to do an act alleged to be in pursuance of any enactment in force for the tim Section 73 — For compensation for false imprisonment Section 74 — For compensation for a malicious prosecution Section 75 — For compensation for libel Section 76 — For compensation for slander Section 77 — For compensation for loss of service occasioned by the seduction of the plaintiff’s servant or daughter Section 78 — For compensation for inducing a person to break a contract with the plaintiff Section 79 — For compensation for an illegal, irregular or excessive distress Section 80 — For compensation for wrongful seizure of movable property under legal process Section 81 — By executors, administrators or representatives under the Legal Representatives’ Suits Act, 1855 (12 of 1855) Section 82 — By executors, administrators or representatives under the Indian Fatal Accidents Act, 1855 (13 of 1855) Section 83 — Under the Legal Representatives’ Suits Act, 1855 (12 of 1855), against an executor, an administrator or any other repres Section 84 — Against one who, having a right to use property for specific purposes, perverts it to other purposes Section 85 — For compensation for obstructing a way or a water-course Section 86 — For compensation for diverting a water-course Section 87 — For compensation for trespass upon immovable property Section 88 — For compensation for infringing copyright or any other exclusive privilege Section 90 — For compensation for injury caused by an injunction wrongfully obtained Section 91 — For compensation, Section 92 — To recover possession of immovable property conveyed or bequeathed in trust and afterwards transferred by the trustee fo Section 93 — To recover possession of movable property conveyed or bequeathed in trust and afterwards transferred by the trustee for Section 94 — To set aside a transfer of immovable property comprised in a Hindu, Muslim or Buddhist religious or charitable endowment Section 95 — To set aside a transfer of movable property comprised in a Hindu, Muslim or Buddhist religious or charitable endowment, Section 96 — By the manager of Hindu, Muslim or Buddhist religious or charitable endowment to recover possession of movable or immova Section 97 — To enforce a right of pre-emption whether the right is founded on law or general usage or on special contract Section 98 — By a person against whom 1[an order referred to in rule 63 or in rule 103] of Order XXI of the Code of Civil Procedure, Section 99 — To set aside a sale by a civil or revenue court or a sale for arrears of Government revenue or for any demand recoverabl Section 100 — To alter or set aside any decision or order of a civil court in any proceeding other than a suit or any act or order of Section 101 — Upon a judgment, including a foreign judgment, or a recognisance Section 102 — For property which the plaintiff has conveyed while insane Section 103 — To make good out of the general estate of a deceased trustee the loss occasioned by a breach of trust Section 104 — To establish a periodically recurring right Section 105 — By a Hindu for arrears of maintenance Section 106 — For a legacy or for a share of a residur bequeathed by a testator or for a distributive share of the property of an inte Section 107 — For possession of a hereditary office Section 108 — Suit during the life of a Hindu or Muslim female by a Hindu or Muslim who, if the female died at the date of instituting Section 109 — By a Hindu governed by Mitakshara law to set aside his father’s alienation of ancestral property Section 110 — By a person excluded from a joint family property to enforce a right to share therein Section 111 — By or on behalf of any local authority for possession of any public street or road or any part thereof from which it has Section 112 — Any suit (except a suit before the Supreme Court in the exercise of its original jurisdiction) by or on behalf of the Ce Section 113 — Any suit for which no period of limitation is provided elsewhere in this Schedule Section 114 — Appeal from an order of acquittal, Section 115 — Under the Code of Criminal Procedure, 1898 (5 of 1898) Section 116 — Under the Code of Civil Procedure, 1908 (5 of 1908) Section 117 — From a decree or order of any High Court to the same Court Section 118 — For leave to appear and defend a suit under summary procedure Section 119 — Under the Arbitration Act, 1940 (10 of 1940), Section 120 — Under the Code of Civil Procedure, 1908 (5 of 1908), to have the legalrepresentative of a deceased plaintiff or appellan Section 121 — Under the same Code for an order to set aside an abatement Section 122 — To restore a suit or appeal or application for review or revision dismissed for default of appearance or for want of pro Section 123 — To set aside a decree passed ex parte or to rehear an appeal decreed or heard ex parte Section 124 — For a review of judgment by a court other than the Supreme Court Section 125 — To record an adjustment or satisfaction of a decree Section 126 — For the payment of the amount of a decree by instalments Section 127 — To set aside a sale in execution of a decree, including any such application by a judgment- debtor Section 128 — For possession by one dispossessed of immovable property and disputing the right of the decree-holder or purchaser at a Section 129 — For possession after removing resistance or obstruction to delivery of possession of immovable property decreed or sold Section 130 — For leave to appeal as a pauper Section 131 — To any court for the exercise of its powers of revision under the Code of Civil Procedure, 1908 (5 of 1908), or the Code Section 132 — To the High Court for a certificate of fitness to appeal to the Supreme Court under clause (1) of article 132, article 1 Section 133 — To the Supreme Court for special leave to appeal, Section 134 — For delivery of possession by a purchaser of immovable property at a sale in execution of a decree Section 135 — For the enforcement of a decree granting a mandatory injunction Section 136 — For the execution of any decree (other than a decree granting a mandatory injunction) or order of any civil court Section 137 — Any other application for which no period of limitation is provided elsewhere in this Division Lexace India is a legal-information & technology platform — not a law firm. 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