(1)(a)A suit for restoration under sub-section (1) of section 24 or under sub-section (1) of section 26 shall be instituted within one year from the date of the transfer by the landlord, or from the expiry of the first agricultural year in which the landlord fails, without reasonable excuse, to use the major portion of the lands for the purpose for which eviction was obtained, as the case may be.(b)A suit for restoration under sub-section (2) of section 24 or under subsection (2) of section 26 shall be instituted within one year from the date of the transfer by the landlord if the suit is based on that ground and within one year from the expiry of three years after the eviction in other cases.
