- Every debt or liability (other than debts due to or liabilities incurred in favour of, the Government) to which any ward is subject, or with which any property under the superintendence of the Court of Wards or any part thereof is charged, and which is not duly notified to the said Deputy Commissioner within the time and in the manner hereinbefore prescribed, shall subject to the provisions of section 7 and section 13 of the Patiala Limitation Act, 1969, be deemed for all purposes and on all occasions, whether during the continuance of the superintendence of the Court of Wards or afterwards, to have been duly discharged :Provided that the provisions of this section shall not be deemed to extinguish any such debt or liability in any case in which the Court of Wards, after assuming the superintendence of such property, releases the same from the superintendence without ascertaining and dealing with the liabilities thereof as in this chapter provided in that behalf and that in any such case, in computing the period of limitation applicable to any suit or application for the recovery of any such debt or the enforcement of any such liability, the time from the date of the notification of claim under section 26, to the date of the release of the property from the superintendence of the Court of Wards, shall be excluded.
