Section 5(3) in Telangana Jagirdars Debt Settlement Act, 1952
(3)Save as otherwise provided in this Act, the proceedings pending before any Board which has been dissolved under sub-section (1) and in place of which no other Board has been established shall be deemed to be civil proceedings for the purposes of the [Indian Limitation Act, 1908] [Since repealed by Central Act 36 of 1963.], and the period during which such proceedings were pending before the Board shall be excluded in computing their period of limitation in regard to any suit or application which may be instituted in any civil court to enforce any claim which was the subject matter of the proceedings pending before the Board so dissolved.
