Section 8 in Madhya Bharat Famine (Suspension of Proceedings) Act, 1953
8. Computation of the period of limitation.-
(1)The prescribed period shall be excluded in computing the period of limitation prescribed by the Indian Limitation Act, 1908 (IX of 1908), or any other law for the time being in force for suit, appeals and applications referred to in Section 7.(2)In computing the period of twelve years prescribed in Section 48 of the Code of Civil Procedure, 1908 (V of 1908), for an application for execution of any decree referred to in sub-section (1) of Section 5 or in sub-section (2) of Section 7 the prescribed period shall be excluded.
