Section 11 in U.P. Agricultural Tenants (Acquisition of Privileges) (Amendment) and Miscellaneous Provisions Act, 1950
11. Excision from the period of limitation
-- In computing the period of limitation for any suit, application or proceedings of the classes specified in the Schedule, instituted, presented or commenced after the expiry of this Act, which might have otherwise been instituted, presented or commenced during the period this Act remains in force, the period during which this Act remains in force shall be excluded.
