Section 12 in The Central Provinces Court of Wards Act, 1899
12. Notices to claimants against Government ward.
(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.(2)Every such claim (other than claim on the part of the Government) not submitted to the Court of Wards in compliance with the provisions of sub-section (1), shall, save in the case provided for by Section 16, sub-section (2), clause (c) be deemed for all purposes and on all occasions, whether during the continuance of the management or afterwards, to have been duly discharged:Provided that if the Court of Wards is satisfied that the claimant was unable to comply with the provisions of sub-section (1), it may receive his claim at any time after the date of the expiry of the period aforesaid, but any claim so received shall, notwithstanding any law, contract, decree or award to the contrary, cease to carry interest from the date of the expiry of the period aforesaid.
