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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Telangana - Subsection

Section 43(2) in Telangana Court of Wards Act, 1350 F

(2)In computing the period of limitation, applicable to suit, in respect of claims, referred to in clause (d) of subsection (1), the time during which the property has been under the superintendence of the Court, shall be excluded.