Section 4 in The Indian Independence Pakistan Courts (Pending Proceedings) Act, 1952
4. Right of holder of a decree to which this Act applies to institute fresh proceedings in India.
Notwithstanding anything contained in section 3 of the Indian Limitation Act, 1908 (9 of 1908 ), any person in whose favour a decree to which this Act applies has been passed may, within one year from the commencement of this Act, or within one year from the date of the decree, whichever is later, institute a fresh suit or other legal proceeding in respect of the cause of action on which such decree was based, and any such suit or other legal proceeding may, notwithstanding anything contained in section 20 of the Code of Civil Procedure, 1908 (5 of 1908 .), or in any other law or in any agreement to the contrary relating to the place of suing, be instituted in any Court otherwise competent to try it, within the local limits of whose jurisdiction the person instituting it voluntarily resides or carries on business or personally works for gain.
