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[Cites 0, Cited by 0] [Section 214] [Entire Act]

State of Rajasthan - Subsection

Section 214(3) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

(3)Subject to the provisions contained in sub-sections (1) and (2) the provisions of the Indian Limitation Act, 1908 (Central Act LX of 1908) shall apply to suits, appeals, applications and proceedings under or in pursuance of this Act.