Section 57 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
57. Period of proceedings before Board under this Act to be excluded.
- In computing the period of limitation for the institution of any suit or proceeding in respect of any debt due from any person who is held not to be a debtor by the Board or the Court in appeal or an application relating to which has been dismissed by the Board or the Court in appeal, the period during which the proceeding, in respect of such debt, were prosecuted before the Board or the Court in appeal, shall be excluded.
