Section 19A in The Karnataka Agricultural Credit Operations and Miscellaneous Provisions Act, 1974.
19A. Application of Indian Limitation Act, 1963.-
The provisions of sections 4, 5 and 15 of the Indian Limitation Act, 1963 (Central Act 36 of 1963) and articles 19, 21, 25, 36, 37, 38 and 62 of the Schedule to the said Act, shall apply mutatis-mutandis to all the proceedings under this Act and rules.
