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State of Uttar Pradesh - Section

Section 125 in The United Provinces Tenancy Act, 1939

125. 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 123, the period during which the suspension continues shall be excluded in the imputation of the period of limitation prescribed for a suit for the recovery of such sum.Extraordinary and Emergency Provisions