230. Application of the [Indian] Limitation Act, [1908] - The provisions of the Indian Limitation Act, 19082 (9 of 1908) shall, so far as they are not inconsistent with this Act, apply to all suits, appeals and applications under this Act.
[230A. Special rule of limitation in certain applications and suits before a Revenue-Officer. - Notwithstanding any of the provisions of the Indian Limitation Act, 1908 (9 of 1908) where an application under sub-section (3) of Section 85 has been made or a suit under Section 87, Section 111 (8), Section 130 or Section 252 has been instituted within three months from the date of final publication of the record-of-rights, and any person is thereafter, added or substituted as a party to such application or suit, the application or the suit shall, as regards such person, be deemed for the purpose of limitation to have been made or instituted on the date upon which it was made or instituted by the original applicant or plaintiff against the original defendant.]
