Section 4 in Puducherry Limitation (Repeal of Local Laws) Act, 1994
4. Savings.
- Notwithstanding anything contained in this Act, -(a)any suit for which the period of limitation prescribed in the Limitation Act is shorter than the period of limitation prescribed by the local laws may be instituted -(i)within such shorter period or within a period of one year next after the commencement of this Act, whichever is longer, or(ii)within the period prescribed for such suit by the local laws, whichever period expires earlier; and(b)any appeal or application for which the period of limitation prescribed under the Limitation Act is shorter than the period of limitation prescribed by the local laws may be preferred or made,-(i)within such shorter period or within a period of ninety days next after the commencement of this Act, whichever is longer, or(ii)within the period prescribed for such appeal or application by the local laws, whichever period expires earlier.
