Section 21(1) in The Rajasthan Court of Wards Act, 1951
(1)On the publication of a notice u/s. 17, no fresh proceeding in execution of any decree against the ward, or his estate shall be instituted in, nor shall any attachment or other process in any such proceeding then pending be issued by, any Court until the decree holder files-(a)a certificate to the effect that the claim has been notified or is deemed to have been notified in accordance with section 17, or(b)a copy of a final order or decree of the Civil Court allowing the claim in any suit or proceeding referred to in section 20.
