(2) Where any special or local law prescribes for any suit, appeal or  application a period of limitation different from the period  prescribed therefor by the First Schedule, the provisions of section 3  shall apply, as if such period were prescribed therefor in that  Schedule, and for the purpose of determining any period of limitation  prescribed for any suit, appeal or application by any special or local  law -

(a) the provisions contained in section 4, sections 9 to 18, and  section 22 shall apply only in so far as, and to the extent to which,  they are not expressly excluded by such special or local law; and 

(b) the remaining provisions of the Act shall not apply.

(3) Nothing in this Act shall apply to suits under the Divorce Act.

(4) Sections 26 and 27 and the definition of "easement" in section  2 shall not apply to cases arising in territories to which the  Easements Act, 1882, may for the time being extend. 

30 and 31. [Provision for suits for which the period prescribed is  shorter than that prescribed by the Indian Limitation Act, 1877.  Provision for suits by certain mortgagees in territories mentioned in  the Second Schedule]. - Rep. by the Repealing and Amending Act, 1930  (VIII of 1930), section 3 and Second Schedule]. 

30. S.28 omitted by Limitation (Amendment) Act (II of 1995), S.2,  dated 18-10-1995. 

31. Substituted by the Indian Limitation (Amendment) Act, 1922 (10 of  1922), section 3 for the original subsection (1). 

32. The original subsections (2) and (3) were re-numbered as (3) and  (4) ibid. 

32. (Repeals). - Repealed by the Second Repealing and Amending Act,  1914 (XVII of 1914), Section 3 and Second Schedule.