The Cantonments (House-Accommodation) Act, 1923
5[34A. Computation of periods of limitation.-
The period prescribed for making any reference or preferring any appeal under this Act shall be computed in accordance with the provisions of the Indian Limitation Act, 1908 (9 of 1908)6.]
5. Ins. by Act 9 of 1930, s. 15
6. See now the Limitation Act, 1963 (36 of 1963).