Section 17(1) in The Bombay Court of Wards Act, 1905
(1)On the publication of a notice under section 14, sub-section (1), no proceeding in execution of any decree against the Government ward or his property shall be instituted or continued until the decree-holder files a certificate from the Court of Wards that the decree-claim has been duly submitted or until the expiration of one month from the date of receipt by the Court of Wards of a written application for such certificate, accompanied by a certified copy of a decree.
