Section 18 in Jaunsar-Bawar Security of Tenure and Land Records Rules, 1955
18. Limitation for suits.
- The period of limitation for the filing of suit for ejectment of a tenant on the grounds specified in clause (ii) of Section 3 shall be one year beginning from the date of commission of the act detrimental to the land in the holding or inconsistent with the purpose for which it was let.
