(4)The period during which the institution of any proceedings has been prohibited by clause (b) of Section 52 shall be excluded from the computation of the period of limitation for the institution of that proceeding.[53A. Census of land holdings and details of cultivation:. - (1) For the purposes of this Act generally and in particular for the administration of this Chapter, the Government may take a census of land holdings and details of cultivation in the prescribed manner.] [Sections 53-A to 53-G added by Andhra Pradesh Act 3 of 1954.]
