56. Limitation.- (1) The provisions of any law fixing a period of limitation for civil or revenue proceedings shall be deemed to be amended to the extent that the period of limitation of any suit triable by a 1* * Panchayat shall not exceed three years or the period fixed in Schedule II if the claim arose before the commencement of this Act.
(2)Any time spent on proceedings before a 1* * Panchayat to which the provisions of sections 58 and 71 are applicable shall be excluded from any period of limitation prescribed by law for suits in other courts.
