Section 22 in The Calcutta Thika Tenancy (Acquisition And Regulation) Act, 1981
22. Saving of limitation. -
In computing the period of limitation prescribed by any law for the time being in force for an application for ejectment of a Bharatia or for an appeal from an order or decree made on such application or suit or for the execution of an order or decree for ejectment of a Bharatia, the period from the 19th day of July, 1978, to the date of coming into force of this Act shall be excluded.
