Section 40(3) in The Hyderabad Court of Wards Act, 1350 F
(3)In computing the period of limitation for the execution of the decree, proceedings in which have been stayed under sub-section (1), the time from the date of the notice or of the decree, if it was passed subsequently to the publication of the notice, to the date when the [Collector's] [Substituted by A.O., 1956.] decision under section 39 is confirmed arid notified shall be excluded.
