(1)On the issue of a notification under sub-section (1) of section 11, the Court of Wards shall publish in the Official Gazette and in such other manner as the State Government may, by general or special order, direct a notice, in English and also in Gujarati, calling upon all persons having claims against the Government ward or his property to submit the same in writing to it within six months from the date of the publication of the notice.
