Section 27 — Extinguishment of right to property.
Limitation Act, 1963
Extinguishment of right to property.—At the determination of the period hereby limited to any person for instituting a suit for possession of any property, his right to such property shall be extinguished. PART V MISCELLANEOUS 28. [Amendment of certain Acts.]—Rep. by Repealing and Amending Act, 1974 (56 of 1974),s. 2andtheFirst Schedule (w.e.f. 20-12-1974).Open in Lexace · Ask the AI about this section