- On account of [anything done or intended to be done under the provisions of this Act, or under the provisions of any other law for the time being in force conferring powers on the police] [Substituted for the words 'anything done either under the provisions of any other law for the time being in force, conferring powers on the Police' by Tamil Nadu City Police and District Police (Amendment) Act, 1947 (Tamil Nadu Act VIII of 1947).], no action shall be brought after the expiration of six months, and no prosecution shall be instituted after the expiration of three months, from the date on which the act complained of shall have been committed. And no action shall lie in respect of any act on account of which a criminal prosecution [has been instituted and has failed.] [Substituted for the words 'has beefi instituted and failed' by section 3(1) of, and the Second Schedule to, the Tamil Nadu Repealing and Amending Act, 1951 (Tamil Nadu Act XIV of 1951).]
