Section 36 in The Displaced Persons (Debts Adjustment) Act, 1951
36. Extension of period of limitation.
Notwithstanding anything contained in the Indian Limitation Act, 1908 (9 of 1908) or in any special or local law or in any agreement,--(a)any suit or other legal proceeding in respect whereof the period of limitation was extended by section 8 of the Displaced Persons (Institution of Suits) Act, 1948 [*] [Since lapsed. may be instituted at any time within one year from the commencement of this Act.] (47 of 1948), and(b)any suit or other legal proceeding for the enforcement of a claim against an insurance company not falling within the provisions of clause (a) in respect whereof the cause of action had arisen, whether wholly or in part, in the territories now situate in West Pakistan and the institution of the suit or other legal proceeding has become barred by reason of a condition in the contract, which, but for the condition, would have been governed by the provisions obtained in clause (a),
