Section 26(3) in The Court of Wards Act, 1977 (1920 A.D.)
(3)The [Deputy Commissioner] [Substituted by Act III of Svt. 2008 for 'Governor or the Wazir-i-Wazarat'.] may, if he is satisfied that any claimant had reasonable excuse for not submitting his statement of claim within six months, receive his claim at any time after the expiry of the period aforesaid, but any claim so received shall, unless the [Deputy Commissioner] [Substituted by Act III of Svt. 2008 for 'Governor or the Wazir-i-Wazarat'.] otherwise directs and notwithstanding any law, contract, decree or award to the contrary, cease to carry interest from the date of the expiry of the period aforesaid.
