Section 26 in The United Provinces Agriculturists Relief Act 1934
26. [ Limitation and procedure] [ Repealed by section 27(I) of U.P. Act XIII of 1940 except in its application to mortgages made before the commencement of that Act].
(1)The limitation for making an application for redemption under this chapter shall be the same as that provided in the Indian Limitation Act, 1908, for a suit for redemption.(2)The Limitation for filing appeals and for execution of orders under Chapter III shall be the same as that prescribed by law respectively for appeals under the Code of Civil Procedure, 1908, and for decrees passed by Civil Courts.(3)The provisions of sections 6, 7, 8, 19 and 21 of the Indian Limitation Act, 1908, shall apply to applications under this chapter and the provisions of section 5 of the said Act shall apply to appeals under this chapter.
