Court Fees Act, 1850

NO.36 OF 1963

[5th October, 1963]

Contents
Sections	Particulars
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 or 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 of acknowledgment in writing
19	Effect of payment on account of debt or of interest on 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 easement by prescription
26	Exclusion in favor of reversioner of servient tenement
27	Extinguishment of right to property
Part V	Miscellaneous
28	Amendment of certain Acts
29	Savings

An Act to consolidate and amend the law for the limitation of suits and other proceedings and for purposes connected therewith.

BE it enacted by Parliament in the Fourteenth Year of the Republic of India as follows:-