Section 27 in Tamil Nadu Debt Conciliation Act, 1936
27. Computation of period of limitation for suits and proceedings.
(1)In calculating the period of limitation for any suit filed in, or proceedings before, a Civil Court for the recovery of a debt which was the subject of any proceedings under this Act, the time during which such proceedings were pending as well as the time taken for the obtaining of certified copies of the order of the board shall be excluded.(2)The period during which proceedings under this Act have been pending, including the actual period fixed in the agreement for payment of all the debts shall, in all suits filed or proceedings taken, in Civil Courts to recover debts, be excluded from computation under section 48 of the [Code of Civil Procedure, 1908, or under the Indian Limitation Act, 1908.] [Now the Limitation Act, 1963 (Central Act 36 of 1963)]
