Section 11 in The Indian Soldiers (Litigation) Act, 1925
11. [ Modification of law of limitation where Indian soldier or his legalrepresentative is a party [Substituted by Ord. 64 of 1942, S.6, for S.11 (w.e.f. 12.12.1942). ]
.-In computing the period of limitation prescribed bysub-section (2) of section 10 of this Act, the Indian Limitation Act, 1908, orany other law for the time being in force, for any suit, appeal or applicationto a Court, any party to which is or has been an Indian soldier, or is thelegal representative of an Indian soldier, the period during which the soldierhas been serving under any special conditions, and, if the soldier has diedwhile so serving, the period from the date of his death to the date on whichofficial intimation thereof was sent to his next-of-kin by the authorities in India, shall be excluded:Provided that this section shall not apply in thecase of any suit, appeal or application instituted or made with the object ofenforcing a right of pre-emption [[except where the said right accrues in suchcircumstances, and is in respect of agricultural land and village immovableproperty situated in any such area][as the Central Government may, bynotification in the Official Gazette, specify in this behalf] [Substituted by Act 18 of 1946, S.2, for " except in such areas, and subject to such modifications, if any" (w.e.f. 18.4.1946). ].]
