37. Notice calling upon claimants to notify claims.
(1)On the publication of a notification under sections 19, the District Collector therein specified may, at any time with the previous sanction of the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] publish in the Gazette of the district or districts in which such property may be situate, a notice in English and in the vernacular calling upon all persons having pecuniary claims, whether immediately enforceable or not against the ward or his property to notify the same in writing to the Collector within six months from the date of such notification.(2)The notice shall also be published at such places and in such other manner as the Court may, by general or special order, direct and shall be sent by registered post to every person who is known to the Collector as having, a pecuniary claim against the ward or his property and of whose address the Collector is credibly informed.(3)The [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.], may at any stage of the proceedings under sections 37, 38 and 40, invest any person either by name or in virtue of his office with the powers of a Collector for any or all of the purposes of these sections.Explanation. - A claim shall be deemed to be pecuniary for the purpose of this section and sections 38 and 41 notwithstanding that a suit for its enforcement or a reference of such claim to arbitration is pending or that a decree or award, has been passed establishing the same.
