Section 52 in The Maharashtra Agricultural Debtors Relief Act, 1947
52. Period of proceeding before Courts under this Act to be excluded.
- In computing the period of limitation for the institution of any suit or proceeding in respect of any debt due from any person who is held not to be a debtor by the Court or the Court in appeal [or an application relating to which has been dismissed by the Court or the Court in appeal, the period during which the proceedings in respect of such debt were prosecuted before the Court or the Court in appeal shall be excluded.] [This portion was substituted for the words 'the period during which the proceedings were pending before the Court in respect of such debt shall be excluded' by Bombay 70 of 1948, Section 20.]
