Section 38(1) in Tamil Nadu Court of Wards Act, 1902
(1)Every such claimant shall within the period prescribed by section 37, notify to the Collector in writing his claim with full particulars thereof:Provided that any claim presented after the expiration of such period and within a further period of six months may be admitted if the claimant satisfies the Collector that he had sufficient cause for not notifying the claim at an earlier date.
