Section 4 in The West Bengal Rural Indebtedness Relief Act, 1975
4. Extension of period of limitation.
- Notwithstanding anything contained in any other law for the time being in force, when the period of limitation is calculated for any sit, proceeding or application, or for execution of a decree, the period during which any person was debarred from institution such suit or proceeding or making such application or execution such decree shall be excluded.
