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State of Tamilnadu - Section

Section 7 in Tamil Nadu Gramdan Villages (Repayment of Debts) Act, 1959

7. Exclusion of time for limitation.

- In computing the period of limitation for a suit for recovery of a debt or an application for the execution of a decree for debt, the time during which the institution of the suit or the making of the application was barred under section 3 shall be excluded.