Section 21(3) in The Rajasthan Court of Wards Act, 1951
(3)In computing the period of limitation prescribed by the Indian Limitation Act, 1908, or section 48 of the Code of Civil Procedure, for any application for the execution of a decree, proceedings in which have been stayed or temporarily barred under sub-section (1), the time from the date of notice or of the decree, if it was passed subsequently to the publication of notice, to the date when the Collectors' decision under section 19 is confirmed by the Court of wards, shall be excluded
