Section 26(1) in The Pepsu Court of Wards Act, 2008
(1)On the publication of a notification under section 9, the Deputy Commissioner whom the Court of Wards may appoint in that behalf, shall publish in the official Gazette a notice, in both the English and the Punjabi or Hindi languages, calling upon all persons having claims against the ward or against the property under the superintendence of the Court of Wards to notify the same in writing to such Deputy Commissioner within six months from the date of the publication of the notice.
