Report No. 3

154. Article 47.-

Article 47 cuts down to three years the period of 12 years available against a trespasser in possession where an order under section 145 Criminal Procedure Code has been passed. If a suit is not filed within three years, the title itself would be extinguished. This Article may be omitted and the person aggrieved may be left to file the suit within the period allowed under the new Article corresponding to Article 144.