LexSection 84 — Against one who, having a right to use property for specific purposes, perverts it to other purposes
Limitation Act, 1963
Against one who, having a right to use property for specific purposes, perverts it to other purposes. Two years. When the perversion first becomes known to the person injured thereby. 19 Description of suit Period of limitation Time from which period begins to runOpen in Lexace · Ask the AI about this section