(3)Period of Limitation. - Any suit or proceeding in which an entry made in any Record-of-rights prepared or revised under this Part is directly or indirectly called in question shall be dismissed (although limitation has not been set up as a defence) if it has not been instituted within one year from the date of the publication under section 81 of the Record of rights containing the said entry, or if one or more appeals have been made against any order of a Canal-officer with reference to any entry in such Record of rights, then from the date of any order passed by the final appellate authority, as determined according to this Part.
