Section 3 in The Haryana Relief of Agricultural Indebtedness Act, 1976
3. Exclusion of time for limitation.
- In computing the period of limitation for a suit for the recovery of a debt or an application for the execution of a decree passed in such suit, the time during which the institution of the suit or the making of the application was barred by Section 3 of the Haryana Relief of Agricultural Indebtedness Act, 1975 (Haryana Act 22 of 1975), shall be excluded.
