Where, by any [Uttar Pradesh] [Ibid.] Act any act or proceeding is directed or allowed to be done or taken in any Court or office on a certain day or within a prescribed period, then, if the Court or office is closed on that day or the last day of the prescribed period, the act or proceeding shall be considered as done or taken in due time if it is done or taken on the next day afterwards on which the Court or office is open :Provided that nothing in this section shall apply to any act or proceeding to which the [Indian Limitation Act, 1877] [Now the Limitation Act, 1963.], applies.[10A. Marginal notes not part of Act. - Marginal notes to any provisions of an Uttar Pradesh Act and the reference to the number and year of any former enactment against any such provision shall be deemed to have been inserted for convenience of reference only and shall not form part of the Act.
