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State of Rajasthan - Section

Section 127 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

127. Period of suspension to be excluded in computing period of limitation

— When the payment of any sum has been suspended in accordance with the provisions of section 126, the period during which the suspension continues shall be excluded in the computation of the period of limitation prescribed for a suit or application for the recovery of such sum.