For compensation,— (a)for wrongfully taking or detaining any specific movable property lost, oracquired 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. (b) for wrongfully taking or injuring or wrongfully detaining any other specific movable property. Three years. When the property is wrongfully taken or injured, or when the detainer’s possession becomes unlawful. PART VIII.—SUITS RELATING TO TRUSTS AND TRUST PROPERTYOpen in Lexace · Ask the AI about this section
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