The Preface An article captioned “Notes on the legislative shorthand in Section 29(2) of the Limitation Act, 1963” appeared in the journal section of the All India Reporter at AIR 2006 Journal 65. The said article was also published in 2006(1) GLT Journal 1. The principal argument in the article was that explicit conditions enacted in Section 29(2) of the Limitation Act, 1963 being fulfilled it is immaterial whether suits, appeals or applications under the Special or Local Law are filed before Courts or other bodies or authorities and the relevant provisions of the Limitation Act apply in computing the period of limitation prescribed by the Special or Local Law. The article ended thus  “The Legislative shorthand in Section 29(2) of the Limitation Act, 1963 serves as sort of bridge between the Limitation Act and Special or local Acts prescribing period of limitation. The resultant rumble strips on the bridge flowing from the ....