Section 26 in The Court of Wards Act, 1977 (1920 A.D.)
26. Notice to claimants.
- On the publication of a notification under section 9, the [the Deputy Commissioner] [Substituted by Act III of Svt. 2008 for 'Governor of the Province or the Wazir-i-wazarat'.] of the district, specified in the order of assumption or any other [Deputy Commissioner] [Substituted by Act III of Svt. 2008 for 'Governor or the Wazir-i-Wazarat'.] whom the Court of Wards may appoint in that behalf, shall publish in the Gazette a notice, 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] [Substituted by Act III of Svt. 2008 for 'Governor or the Wazir-i-Wazarat'.] within six months from the date of the publication of the notice.(2)The notice may also be published at such places and in such other manner as the Court of Wards may, by general or special order, direct or by rule, made under this Act, prescribe.(3)The [Deputy Commissioner] [Substituted by Act III of Svt. 2008 for 'Governor or the Wazir-i-Wazarat'.] may, if he is satisfied that any claimant had reasonable excuse for not submitting his statement of claim within six months, receive his claim at any time after the expiry of the period aforesaid, but any claim so received shall, unless the [Deputy Commissioner] [Substituted by Act III of Svt. 2008 for 'Governor or the Wazir-i-Wazarat'.] otherwise directs and notwithstanding any law, contract, decree or award to the contrary, cease to carry interest from the date of the expiry of the period aforesaid.
