| PART VI - Suits relating to movable property |
| 68. |
For specific movable property lost, or acquired by theft, or
dishonest misappropriation or conversion. |
Three years |
When the person having the right to the possession of the
property first learns in whose possession it is. |
| 69. |
For other specific movable property. |
Three years |
When the property is wrongfully taken. |
| 70. |
To recover movable property deposited or pawned from a
depositary or pawnee. |
Three years |
The date of refusal after demand. |
| 71. |
To recover movable property deposited or pawned, and
afterwards brought from the deposited or pawned, and afterwards brought from
the depositary or pawnee for a valuable consideration. |
Three years |
When the sale becomes known to the plaintiff. |
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