Section 190(1) in The Delhi Lands Reforms Act, 1954
(1)Unless otherwise expressly provided by or under columns 4 and 6 of Schedule I of this Act, the provisions of the Indian Court Fees Act, 1870,the Code of Civil Procedure, 1908, and the [*] [See Limitation Act, 1963 (36 of 1963)] Indian Limitation Act, 1908, shall apply to the proceedings under this Act.
