Limitation Act, 1963
20. Effect of acknowledgment or payment by
another person -
(2) Nothing in the said sections renders one of several joint
contractors, partners, executors or mortgagees chargeable by reason only of a
written acknowledgment signed by, or of a payment made by, or by the agent of,
any other or others of them.
(3) For the purposes of the said sections, -
a. an acknowledgment signed or a payment made in respect of any liability by, or by the duly Authorized agent of, any limited owner of property who is governed by Hindu Law, shall be a valid acknowledgment or payment, as the case may be, against a reversionary succeeding to such liability; and where a liability has been incurred by, or on behalf of a Hindu undivided family as such, an acknowledgment or payment made by, or by the duly Authorized agent or, the manager of the family for the time being shall be deemed to have been made on behalf of the whole family.