The Limitation Act, 1963

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Section 28, [Repealed.]

, [Repealed.]

Section 25, Acquisition of easements by prescription

Section 3, Bar of limitation

Section 24, Computation of time mentioned in instruments

Section 22, Continuing breaches and torts

Section 9, Continuous running of time

Section 2, Definitions

Section 7, Disability of one of several persons

Section 18, Effect of acknowledgment in writing

Section 20, Effect of acknowledgment or payment by another person

Section 16, Effect of death on or before the accrual of the right to sue

Section 17, Effect of fraud or mistake

Section 19, Effect of payment on account of debt or of interest on legacy.

Section 21, Effect of substituting or adding new plaintiff or defendant

Section 26, Exclusion in favour of reversioner of servient tenement

Section 13, Exclusion of time in cases where leave to sue or appeal as a pauper is applied for.

Section 15, Exclusion of time in certain other cases.

Section 12, Exclusion of time in legal proceedings

Section 14, Exclusion of time of proceeding bona fide in court without jurisdiction