190. Application of certain Acts to the proceedings of this Act.
(1)Unless otherwise expressly provided by or under columns 4 and 6 of Schedule I of this Act, the provisions of the Indian Court Fees Act, 1870,the Code of Civil Procedure, 1908, and the [*] [See Limitation Act, 1963 (36 of 1963)] Indian Limitation Act, 1908, shall apply to the proceedings under this Act.(2)The provision of the General Clauses Act, 1897 shall mutatis mutandis apply, as far as may be, to this Act in the same manner as they apply to a Central Act.
