Section 5 in The Mewar Shishu Hitkarini Sabha Decree (Enforceability) Act, 1954
5. Exclusion of time in computing period of limitation for instituting certain suits
- Notwithstanding anything contained in the Mewar Act. or in the Indian Limitation Act, 1908 (Central Act IX of 1908) or in any other law for the time being in force, any person having a debt outstanding against the holder of a Thikana place under the administration of the Sabha in accordance with the provisions of the Mewar Act whose claim is founded on a cause of action which arose previously to such Thikana being placed under the administration of the Sabha, and(a)who had no opportunity to prove his debts before the Sabha, or(b)who notwithstanding such opportunity being afforded to him after the commencement of the Rajasthan Court of Wards Act, 1951 (Rajasthan Act XXVIII of 1951). did not prove his debts before the Sabha,may bring a suit based on such cause of action within a period of one year from the date of the commencement of this Act or within the period of limitation provided by law for such suit, which ever may be later.
