Section 53 in The Rajasthan Court of Wards Act, 1951
53. Effect of release without discharge of liabilities.
- When the Court of Wards after assuming the superintendence of the estate of a ward releases the same without discharging the liabilities thereof in the manner provided in Chapter IV the time from the publication of notice under section 17 to the date of such release, shall be excluded in computing the period of limitation applicable to suits or applications for the recovery of all claims outstanding against the ward at the date of such notice.
