Section 8A in The Himachal Pradesh Transfer of Land (Regulation) Act, 1968
8A. [ Amendment of the Limitation Act, 1963, in its application to proceedings under section 8. [Added by section(2) of Act No. 16 of 1986 (RHP) Extra-ordy. 2.7.1986 P-1163.]
- In the Limitation Act, 1963 in its application to the proceedings under section 8, in the Schedule after the words 'Twelve years' occurring in the second column against article 65, the words, brackets and figure 'but thirty years in case of immovable property belonging to a member of a Scheduled Tribe specified in relation to the State of Himachal Pradesh in the Constitution (Scheduled Tabes) Order, 1950, shall be inserted]
