(1)Whenever the Court of Wards assumes charge of any person or property under Section 7 or Section 10, it shall publish, in the manner provided in Section 64-A, a notice calling upon all creditors having claims against the wards of his immovable property to submit the same in writing to the Court, at a place to be named in the notice, within six months from the date of the publication of the notice aforesaid:Provided that if a suit or proceeding in respect of a claim is pending in any Civil Court at the date of the publication of such notice, intention of that fact shall be given by the creditor concerned to the Court of Wards within the period aforesaid and notice of the decision of the Civil Court in respect of such claim shall also be given to the Court of Wards within three months after the final disposal of such suit or proceeding.(2)Every such claim other than a claim on the part of the Government, not submitted to the Court in compliance with the provisions of sub-section (1), shall * * * * notwithstanding any law, contract, decree or award to the contrary, cease to carry interest from the date of the expiry of the period for submission of the claim or in any case where a suit or proceeding in respect of a claim is pending in any Civil Court, the period of three months after the final disposal of such suit or proceeding referred to in the said sub-section:Provided that, if the Court is satisfied that the creditor was prevented by any sufficient cause from complying with the provisions of sub-section (1), it may consider and allow, either wholly or in part, his claim for interest at any lime after the date of expiry of the period aforesaid.
