- No suit or decree relating to the person of any ward or to any property under the superintendence of the Court of Wards shall be instituted or executed in any Civil or revenue Court until the expiration of two months after notice in writing has been delivered to, or left at, the office of the Deputy Commissioner of the district specified in the order of assumption in the notification under section 9, stating the name and place of abode of the intending plaintiff or decree-holder, as the case may be, and such other particulars as may be prescribed by rules made under this Act, and the plaint or application for execution shall contain a statement that such notice has been so delivered or left :Provided that notice under this section shall not be required in the case of any suit the period of limitation for which will expire within three months from the date of the notification under section 9.
