Admiralty Jurisdiction of High Courts Ordinance, 1980


6. Limitations of maritime lien.—

No action shall be brought before the  High Court to enforce a maritime lien for the damage sustained in consequence of collision wheresoever occurring or any other maritime lien unless proceedings therein are commenced within two years from the date of the damage occurring or the maritime lien arising, subject to the discretion of the  High Court to extend this period.





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