Section 15(2) in The Transfer Of Property (Amendment) Supplementary Act, 1929
(2)Notwithstanding anything contained in section 9 of this Act, in the Presidency of Bombay and such other territories as the Central Government may, by notification in the Official Gazette, specify in this behalf, f a suit by a mortgagee for foreclosure or sale on a mortgage by deposit of title- deeds may be instituted within two years from the date of the commencement of this ACt, or within sixty years from the date when the money secured by the mortgage became due, whichever period expires first; and no such suit instituted within the said period of sixty years and pending at the date of the commencement of this ACt, either in a Court of first instance or of appeal, shall be dismissed on the ground that the twelve years' rule of limitation is applicable.
