Section 148(5) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
(5)Where a caveat has been lodged under sub-section (1), such caveat shall not remain in force after the expiry of ninety days from the date on which it was lodged unless the application referred to in sub-section (1) has been made before the expiry of the said period.] [Inserted by Act XI of 1983, Section 44 w.e.f. 15-08-1983.]
