Section 36(a) in The Displaced Persons (Debts Adjustment) Act, 1951
(a)any suit or other legal proceeding in respect whereof the period of limitation was extended by section 8 of the Displaced Persons (Institution of Suits) Act, 1948 [*] [Since lapsed. may be instituted at any time within one year from the commencement of this Act.] (47 of 1948), and
