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State of Meghalaya - Section

Section 39 in Rules for the Administration of Justice and Police in the Garo Hills District

39. Application of Limitation Act.

- Although the Indian Limitation Act, 1908 (Act IX of 1908), has been barred by Notification No. 5868-A.P.I, dated the 8th September 1934, the principles of the Act should be closely followed in dispute between persons not belonging to a Scheduled Tribe or Tribes specified in items 1 and 2 of Part I-Assam, of the Schedule to the Constitution (Schedule Tribes) Order, 1950.