LexSection 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
Limitation Act, 1963
For compensation for doing or for omitting to do an act alleged to be in pursuance of any enactment in force for the time being in the territories to which this Act extends. One year. When the act or omission takes place.Open in Lexace · Ask the AI about this section