Section 56 in The Bengal Public Demands Recovery Act, 1913
56. Application of the [Indian Limitation Act, 1908 (IX of 1908)] [See now Limitation Act, 1963.].
(1)Sections 6 to 9 of the [Indian Limitation Act, 1908] [See now Limitation Act, 1963.], shall not apply to suits, appeals or applications under this Act.(2)Except as declared in sub-section (1), the provisions of the [Indian Limitation Act, 1908] [See now Limitation Act, 1963.], shall apply to the proceedings under this Act as if a certificate filed hereunder were a decree of a Civil Court.
