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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Maharashtra - Subsection

Section 54(2) in The Hyderabad Court of Wards Act, 1350 F

(2)In computing the period of limitation applicable to a suit brought or application made against the owner from whose property superintendence has been withdrawn as aforesaid, the time during which the superintendence of the Court continued shall be excluded.