Section 8(2) in Madhya Bharat Famine (Suspension of Proceedings) Act, 1953
(2)In computing the period of twelve years prescribed in Section 48 of the Code of Civil Procedure, 1908 (V of 1908), for an application for execution of any decree referred to in sub-section (1) of Section 5 or in sub-section (2) of Section 7 the prescribed period shall be excluded.
