Section 21(2) in The Rajasthan Court of Wards Act, 1951
(2)Any person holding a decree against the ward or his estate, shall be entitled to receive from the Collector free of cost: a certificate to the effect specified in sub-section (1)(a), and such certificate shall be conclusive proof, as defined by section 4 of the Indian Evidence Act, 1872, of the truth of facts to be stated therein.
