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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Maharashtra - Subsection

Section 43(2) in The Hyderabad Court of Wards Act, 1350 F

(2)In computing the period of limitation, applicable to suit, in respect of claims, referred to in clause (d) of subsection (1), the time during which the property has been under the superintendence of the Couii, shall be excluded.