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State of Gujarat - Section
Section 13 in Gujarat Panchayats (Third Amendment) Act, 1963
13. Insertion of new section 224A in Guj. VI of 1962.- After section 227 of the principal Act, the following section shall be inserted, namely:-
"227A. Limitation for suits.- Every suit of the nature referred to in section 227 instituted before a Nyaya Panchayat after the expiry of the period specified in respect thereof in the Table below shall be dismissed although limitation has not been set up as a defence.TABLE| Description of suit. | Period of limitation | Time from which period begins to run. |
| 1. For money due on contract. | Three years | When the money became due to the plaintiff. |
| 2. For the recovery of movable property or the value thereof. | Three years | When the plaintiff became entitled to the delivery of the movable property. |
| 3. For compensation for wrongfully taking or injuring any movable property. | Three years | When the movable property was wrongfully taken or when injury was done to it. |
| 4. For damage by cattle trespass. | Three years | When the damage was caused by the cattle trespass." |