Section 31(1) in The Court of Wards Act, 1977 (1920 A.D.)
(1)Nothing contained in this Chapter shall be deemed to empower the [Deputy Commissioner] [Substituted by Act III of Svt. 2008 for 'Governor or the Wazir-i-Wazarat'.] issuing the notice mentioned in section 26 to disallow any claim notified under the said section which is based upon a decree passed by any competent Court, and any such decree may be proved by the production of a certified copy of the same accompanied by a certificate from the proper Court that such decree remains unsatisfied.
