Section 40(3) in The West Bengal Premises Tenancy Act, 1956.
(3)In computing the period of limitation for the institution of any proceeding [* * * * * *] [Words 'under the said Act' omitted by W.B. Act 27 of 1959.] the period beginning with the 31st day of March, 1956 and ending with the 30th day after the commencement of the West Bengal Premises Tenancy (Amendment) Act, 1956, shall be excluded.] ['Explanation', as inserted by W.B. Act 36 of 1978, renumbered as 'Explanation I' and 'Explanation II' inserted by W.B. Act 14 of 1988.]
