Section 31 — Provisions as to barred or pending suits, etc.

Provisions as to barred or pending suits, etc.—Nothing in this Act shall,— (a) enable any suit, appeal or application to be instituted, preferred or made, for which the period of limitation prescribed by the Indian Limitation Act, 1908 (9 of 1908), expired before the commencement of this Act; or (b) affect any suit, appeal or application instituted, preferred or made before, and pending at, such commencement.

Official Hindi (PDF) ↗

‹ Prev All sections Next ›