Section 5 in Puducherry Limitation (Repeal of Local Laws) Act, 1994
5. Provisions as to bar of pending suits.
- Nothing in this Act shall, -(a)enable any suit, appeal or application to be instituted, preferred or made, for which the period of limitation prescribed by the local laws expired before the commencement of this Act; or(b)after any suit, appeal or application instituted, preferred or made before, and pending at, such commencement.Explanation. - Any suit, appeal or application which has been filed but which has been returned for resubmission after rectification of defects shall not, for the purposes of the foregoing clause, by deemed to be a suit, appeal or as the case may be, application instituted, preferred or made before and pending at the commencement of this Act.
