Section 4(a) in Puducherry Limitation (Repeal of Local Laws) Act, 1994
(a)any suit for which the period of limitation prescribed in the Limitation Act is shorter than the period of limitation prescribed by the local laws may be instituted -(i)within such shorter period or within a period of one year next after the commencement of this Act, whichever is longer, or(ii)within the period prescribed for such suit by the local laws, whichever period expires earlier; and
