Section 12(1) in The Central Provinces Court of Wards Act, 1899
(1)On the issue of a notification under Section 10, the Court of Wards shall publish in the local 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 the vernacular, calling upon all persons having claims against the Government ward or his immovable property to submit the same in writing to it within six months from the date of the publication of the notice aforesaid.
