Section 8 in Tamil Nadu Impartible Estates Act, 1904
8. Computation of period of limitation.
(1)In computing the period of limitation applicable to suits and legal proceedings other than suits stayed and to appeals barred by the Madras Impartible Estates Act, 1902 (Madras Act II of 1902), the period during which such suits, proceedings or appeals were stayed or barred by the said Act shall be excluded, and all such suits, proceedings and appeals shall be, deemed to have been actively prosecuted during such period within the meaning of Section 52 of the Transfer of Property Act, 1882.(2)Exclusion of estates declared partible. - If in any suit, proceedings or appeal permitted to proceed by the Madras Impartible Estates Act Continuance Act, 1903 (Madras Act II of 1903), it be finally decided that any estate named in the Schedule attached to this Act is partible, such estate shall be deemed not to have been mentioned in the Schedule.
