Section 32 in The Court of Wards Act, 1977 (1920 A.D.)
32. Saving of right to sue in certain cases.
(1)Subject to the provisions of section 19 and section 31 nothing in this Chapter shall be construed as preventing any claimant from bringing or prosecuting any suit, in any competent Court, in respect of any claim which has been duly notified, within the time and in the manner hereinbefore prescribed, to the [Deputy Commissioner] [Substituted by Act III of Svt. 2008 for 'Governor or the Wazir-i-Wazarat'.] issuing the notice mentioned in section 26, which has, whether in whole or in part, been disallowed by him, but no suit shall at any time be brought or be maintainable in respect of any claim which has not been so notified or to set aside or modify the order of a [Deputy Commissioner] [Substituted by Act III of Svt. 2008 for 'Governor or the Wazir-i-Wazarat'.] issuing the notice mentioned in section 26 (if any) fixing a date for the payment of such claim or regulating the order on which claims against the ward or properties under the superintendence of the Court of Wards shall be paid.(2)In computing any period of limitation prescribed by the State Limitation Act or section 48 of the State Civil Procedure Code, every period during which proceeding have been stayed or temporarily barred by reasons of the provisions of this section or of section 31 shall be excluded.
