Section 21(3)(a) in The Limitation Act, Svt. 1995 (1938 A.D.)

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State of Jammu-Kashmir - Subsection

Section 21(3)(a) in The Limitation Act, Svt. 1995 (1938 A.D.)

(a)an acknowledgment signed, or payment made, in respect of any liability, by, or by the duly authorised agent of, any widow or other limited owner of property who is governed by the Hindu law, shall be a valid acknowledgment or payment, as the case may be, as against reversioner succeeding to such liability; and

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State of Jammu-Kashmir - Subsection

Section 21(3)(a) in The Limitation Act, Svt. 1995 (1938 A.D.)