Section 5 in The Calcutta Thika Tenancy Stay Of Proceedings (Temporary Provisions) Act, 1978
5. Saving of limitation. -
In computing the period of limitation prescribed by any law for the time being in force for an application for the ejectment of a thika tenant or for such a suit against a Bharatia or for an appeal from an order or decree made on such application or suit or for the execution of an order or decree for ejectment of a thika tenant or a Bharatia, as the case may be, the period during which this Act continues in force shall be excluded.
