Section 19 in The Court of Wards Act, 1977 (1920 A.D.)
19. Notice of suit.
- No suit relating to the person of any ward or to any property under the superintendence of the Court of Wards shall be instituted in any civil or revenue Court until the expiration of two months after notice in writing has been delivered to, or left at, the office of the [Deputy Commissioner] [Substituted by Act III of Svt. 2008 for 'Governor of the Province or the Wazir-i-Wazarat'.] of the district, specified in the order of assumption in the notification under section 9, stating the name and place of abode of the intending plaintiff, the cause of action and the relief which the claims ; and the plaint shall contain a statement that such notice has been delivered or left:Provided that notice under this section shall not be required in the case of any suit the period of limitation for which will expire within three months from the date of the notification under section 9.
