Section 27 in The Tripura Agricultural Debtors Relief Act, 1975
27. Period of limitation.
- Notwithstanding anything contained in any other law for the time being in force, when the period of limitation is calculated for any suit, appeal, proceeding or application, or for execution of a decree, the period during which any person was debarred from instituting such suit, appeal or proceeding or making such application or executing such decree shall be excluded.
