Section 46 in The Himachal Pradesh Panchayati Raj Act, 1994
46. Limitation.
- Every suit instituted before a Gram Panchayat after the period of limitation prescribed therefor in Schedule-IV shall be dismissed, even though limitation has not been set up as a defence:Provided that in computing the period of limitation prescribed for any suit the time during which the plaintiff has prosecuted with due diligence the suit against the defendant in any court shall be excluded where such suit is founded upon the same cause of action and was prosecuted in good faith in a court which from defect of jurisdiction or any cause of like nature was unable to entertain it.
