(3)After the period of termination of management of any forest, notwithstanding anything contained in the [Limitation Act, 1963] [Substituted by Act 10 of 1989 w.e.f. 16.3.1989.], but subject to any law which may then be in force, all proceedings, processes, executions or attachments suspended under clause (a) of section 44 shall stand revived and may be proceeded with from the stage at which they were suspended, and all proceedings, processes, executions or attachments stayed under the said clause may be instituted, issued, enforced or executed from the stage at which they were stayed.
