Section 29 in The Court of Wards Act, 1977 (1920 A.D.)
29. Bar of claims not duly notified.
- Every debt or liability incurred other than debts due to, or liabilities incurred in favour of the State 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] [Substituted by Act III of Svt. 2008 for 'Governor or the Wazir-i-wazarat'.] issuing the notice mentioned in section 26 within the time and in the manner hereinbefore prescribed, shall, subject to the provisions of section 7 and section 13 of the State Limitation Act, 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, release the same from such 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.
