| Contents |
| Part I |
Preliminary |
| Chapter I |
Introductory |
| Part II |
Sections |
| Chapter II |
Proposals Relating to Sections |
|
Proposals Relating to Sections |
|
Section 2-Definitions |
|
Section 3 |
|
Section 4 |
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Section 5 |
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Sections 6 and 7 |
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Sections 8, 9, and 11 |
|
Section 10 |
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Section 12 |
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Section 13 |
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Section 14 |
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Section 15 |
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Section 16 |
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Section 17 |
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Section 18 |
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Sections 19 and 20 |
|
Section 21 |
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Section 22 |
|
Sections 23, 24 and 25 |
|
Sections 26 and 27 |
|
Section 28 |
|
Section 29 |
|
Saving Provision |
| Part III |
Articles |
| Chapter III |
General |
| Chapter IV |
Suits on Contract and Tort |
|
Articles 7, 101 & 102 |
|
Articles 8 & 9 |
|
Articles 30 & 31 |
|
Article 50 |
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Article 51 |
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Articles 55 & 56 |
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Articles 57 & 58 |
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Articles 61 & 62 |
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Article 63 |
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Article 64 |
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Article 65 |
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Article 66 |
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Article 67 |
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Article 68 |
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Article 69 |
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Article 70 |
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Article 71 |
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Article 72 |
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Article 73 |
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Article 74 |
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Article 75 |
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Article 76 |
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Article 77 |
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Article 78 |
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Article 79 |
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Article 80 |
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Article s 81-83 |
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Article 84 |
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Article 86 |
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Article 87 |
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Article s 43, 97, 99, 100 & 107-109 |
|
Article 110 |
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Article 111 |
|
Article s 113 and 115 |
| Chapter V |
Article s 116 & 131 |
| Chapter V |
Suits Founded on Tort |
| Chapter VI |
Suits Relating to Movable Property |
| Chapter VII |
Suits Relating to Trusts and Trust Property |
| Chapter VIII |
Suits Relating to Immovable Property |
|
Other suits relating to immovable property |
| Chapter IX |
Suits on Other Claims |
|
Article 1 |
|
Articles 3 |
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Articles 5 |
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Article 6 |
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Article 10 |
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Articles 11-14 |
|
Article s 15 & 16 |
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Article s 17 and 18 |
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Article s 45, 46 and 121 |
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Article 47 |
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Article s 98, 124 to 128 and 146A |
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Article s 103, 104 and 112 |
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Article s 117 and 122 |
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Article 120 |
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Article 123 |
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Article 130 |
|
Article 149 |
| Chapter X |
Appeals |
| Chapter XI |
Applications |
| Chapter XII |
Conclusion |
| Annexure |
The Proposals as Inserted in The Existing Act |
|
The Proposals as Inserted in The Existing Act |
| Part I |
Preliminary |
| 1. |
Short title, extent and commencement |
| 2. |
Definitions |
| Part II |
Limitation of Suits, Appeals & Applications |
| 3. |
Bar of Limitation |
| 4. |
Where Court is closed when period expires |
| 5. |
Extension of period in certain cases |
| 6. |
Legal Disability |
| 7. |
Disability of one of several plaintiffs or applicants |
| 8. |
Special Exceptions |
| 9. |
Continuous Running of Time |
| 10. |
Suits against Trustees and their Representatives |
| 11. |
Suits on foreign contracts |
| Part III |
Computation of Periods of Limitation |
| 12. |
Exclusion of time in legal proceedings |
| 13. |
Exclusion of time of proceeding bona fide in Court without Jurisdiction |
| 14. |
Exclusion of time in certain other cases |
| 15. |
Effect of death on or before the accrual of right to sue |
| 16. |
Effect of fraud or mistake |
| 17. |
Effect of acknowledgment in writing |
| 18. |
Effect of payment on account of debt or of interest on legacy |
| 19. |
Effect of acknowledgment or payment by another person |
| 20. |
Effect of substituting or adding new plaintiff or defendant |
| 21. |
Continuing breaches and wrongs |
| 22. |
Suit for compensation for act not actionable without special damaget |
| 23. |
Computation of time mentioned in instruments |
| Part IV |
Acquisition of Ownership by Possession |
| 24. |
Extinguishment of right to property |
| Part V |
Savings |
| 25. |
Savings |
| 26. |
Section 30 of the present Act would have worked itself out |
| Appendix I |
Effect of The Proposals on The Existing Periods of Limitation |
| Appendix II |
Comparative Table Showing The Articles in The Existing Act and The Corresponding Article in The Schedule to The Annexure of The Report |
| Appendix III |
Suggestions in Respect of other Acts |
