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

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 a sharer in a joint estate who has paid the whole or more than his share of the amount of revenue due from himself and his co-sharers. Three years. The date of the payment in excess of the plaintiff’s own share.

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