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State of Bihar - Section

Section 64 in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949

64. General rule of limitation.

- all applications made under this Act, for which no period of limitation is provided elsewhere in this Act, shall be made within one year from the date of the accruing of the cause of action :Provided that there shall be no period of limitation for an application under Section 42.