Section 64B in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
64B. Saving of limitation.
- In computing the period of limitation for any suit or application filed in a Civil Court by a creditor in respect of any matter which was the subject of a proceeding under any of the following sections, namely, 42,43,44, 45, 46,48,49,50,51,54-A and 54-B, the period commencing on the notified date and ending with the date on which the deposit in pursuance of section 54-A is made, and the time during which such proceedings were pending as well as the time taken for obtaining certified copies of the order passed in such proceeding shall be excluded.]
