Contents       

Sections

Particulars

Preamble

Part I

Preliminary

1

Short title, extent and commencement

2

Definitions

Part II

Limitation of Suits, Appeals and Applications

3

Bar of Limitation

4

Expiry of prescribed period when court is closed

5

Extension of prescribed period in certain cases

6

Legal disability

7

Disability of one of several persons

8

Special exceptions

9

Continuous running of time

10

Suits against trustees and their representatives

11

Suits on contracts entered into outside the territories to which the Act extends

Part III

Computation of Period of Limitation

12

Exclusion of time in legal proceedings

13

Exclusion of time in cases where leave to sue of appeal as a pauper is applied for

14

Exclusion of time of proceeding bona fide in court without jurisdiction

15

Exclusion of time in certain other cases

16

Effect of death on or before the accrual of the right to sue

17

Effect of fraud or mistake

18

Effect to acknowledgment in writing

19

Effect of payment on account of debt or of interest or legacy

20

Effect of acknowledgment or payment by another person

21

Effect of substituting or adding new plaintiff or defendant

22

Continuing breaches and torts

23

Suits for compensation for acts not actionable without special damage

24

Computation of time mentioned in instruments

Part IV

Acquisition of ownership by possession

25

Acquisition of easements by prescription

26

Exclusion in favor of reversioner of servant tenement

27

Extinguishment of right to property

Part V

Miscellaneous

28

Amendment of certain Acts

29

Savings

30

Provision for suits, etc., for which the prescribed period is shorter than the period prescribed by the Indian Limitation Act, 1980

31

Provisions as to barred or pending suits, etc

32

Repeal

Schedule

Period of Limitations

Division I

Suits

Part I

Suits relating to Accounts

Part II

Suits relating to Contracts

Part III

Suits relating to Declarations

Part IV

Suits relating to Declarations

Part V

Suits relating to Immovable Property

Part VI

Suits relating to movable property

Part VII

Suits relating to torts

Part VIII

Suits relating to trust and trust property

Part IX

Suits relating to miscellaneous maters

Part X

Suits for which there is no prescribed period

Division II

Appeals

Division III

Applications

Part I

Applications in specified cases

Part II

Other applications