(3)Every claim against the Government ward or his property (other than a claim on the part of the Government) not submitted to the Court of Wards in compliance with the notice published under sub-section (1), or allowed to be submitted under sub-section (2), shall save in the cases provided for by clause (c) of sub-section (2) of section 16, and by sections 6 and 13 of the Indian Limitation Act, 1908 (IX of 1908) be deemed for all purposes and on all occasions, whether during the continuance of the superintendence or afterwards, to have been duly discharged, unless, in any suit or proceeding instituted by the claimant, or by any person claiming under him, in respect of any such claim, it is proved to the satisfaction of the Court that he was unable to comply with the notice published under sub-section (1).
