For specific movable property lost, or acquired by theft, or dishonest misappropriation or conversion. Three years. When the person having the right to the possession of the property first learns in whose possession it is.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.