- [(1)] [Sub-section (1) of section 210 was renumbered as section 210 and sub-section (2) was omitted by section 111 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] Subject to the provisions of the next following section, every suit instituted, appeal presented, and application made after the period of limitation specified therefor in the Schedule hereto annexed or in section 191, shall be dismissed, although limitation has not been set up as a defence.
