Section 81(2) in Kerala Revenue Recovery Act, 1968
(2)Civil courts shall not take cognizance of any suit instituted as provided for in this Act, unless such suit has been instituted within ninety days from the time at which the cause of action arose :Provided that the whole time occupied by the Board of Revenue in revising the orders passed or proceedings taken by the Collector or the authorised officer or by the Government in revising the orders passed or proceedings taken by the [Commissioner of Landn Revenue] [Substituted by Kerala act 31 of 2007.] shall be excluded in computing the said period of ninety days.
