Section 11 in Coal Mines (Taking Over of Management) Act, 1973
11. Exclusion of period of operation of Act in computing period of limitation.-
In computing the period of limitation prescribed by any law for the time being in force for any suit or application against any person by the owner of any coal mine in respect of any matter arising out of any transaction in relation to the coal mine owned by him, the time during which this Act is in force shall be excluded.
