(1)Whenever the Court of Wards assumes charge of any person or property under Section 7 or Section 10, it shall publish, in the manner provided in Section 64-A, a notice calling upon all creditors having claims against the wards of his immovable property to submit the same in writing to the Court, at a place to be named in the notice, within six months from the date of the publication of the notice aforesaid:Provided that if a suit or proceeding in respect of a claim is pending in any Civil Court at the date of the publication of such notice, intention of that fact shall be given by the creditor concerned to the Court of Wards within the period aforesaid and notice of the decision of the Civil Court in respect of such claim shall also be given to the Court of Wards within three months after the final disposal of such suit or proceeding.
