- Where the land of a tenancy in respect of which an application is made under Section 101, or the lands to which a dispute referred to in Section 103 relates, are situated in local areas for which separate records are framed, the period of limitation specified in sub-Section (1) of Section 101 or sub-Section (1) of Section 103, shall begin to run from the date of certificate of final publication of the last record which contains entries relating to such tenancy or lands as the case may be.
