Section 20(3)(a) in The Limitation Act, 1963

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Union of India - Subsection

Section 20(3)(a) in The Limitation Act, 1963

(a)an acknowledgment signed or a payment made in respect of any liability by or by the duly authorised agent of, any limited owner of property who is governed by Hindu law, shall be a valid acknowledgment or payment, as the case may be, against a reversioner succeeding to such liability; and

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Union of India - Subsection

Section 20(3)(a) in The Limitation Act, 1963