41. Claims not notified cease to carry interest, etc.
- Every pecuniary claim against the ward or his property which has not been duly notified to, or admit led by, the Collector under section 38 shall, notwithstanding any law, contract, decree or award to the contrary, cease to carry interest from the expiration of the period prescribed by section 37, and shall not be paid until after the discharge or satisfaction of the claims notified or admitted under section 38.
