Section 14(8) in The M.P. Vidyut Pradaya Upakram (Arjan) Adhiniyam, 1974
(8)Nothing in this section shall prejudice the right of any claimant to recover by due process of law the amount of his claim remaining unpaid and for this purpose the period from the vesting date to the date of passing of the final order as regards his claim by the Claims Officer under this Act shall, notwithstanding anything contained in the Limitation Act, 1963 (No. 36 of 1963) be excluded for the purpose of computing the period of limitation under that Act.
