179. Limitation in suits, appeals and applications in Schedule III.
(1)The suits, appeals, and, applications, specified in Schedule III annexed to the Act, shall be instituted and made within the time provided in that Schedule for them respectively ; and any such suit or appeal instituted, and application made, after the period of limitation so provided, shall be dismissed,although limitation has not been pleaded.(2)Nothing in this section shall revive the right to institute any suit or appeal, or make any application, which would have been barred by limitation if it had been instituted or made immediately before the commencement of this Act.(3)Sections 6, 7, 8 and 9 and sub-Section (2) of Section 29 of the Indian Limitation Act, 1908 shall not and, subject to the provisions of this section, the remaining provisions of that Act, shall apply to all suits, appeals and applications specified in Schedule III annexed to this Act.Rules under the Act
