Section 27(2) in Tamil Nadu Debt Conciliation Act, 1936
(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)]
