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State of Madhya Pradesh - Section

Section 34 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

34. Limitation.

- In calculating the period of limitation for any suit filed in, or proceedings before, Civil Court in respect of any secured debt or claim which was the subject of any proceedings under this Chapter, the time during which such proceedings had continued shall be excluded.