14. Publication of notice to claimants against Government ward.
(1)On the issue of a notification under section 13, sub-section (1), the Court of Wards shall publish in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette' by the Adaptation of Indian Laws Order in Council.], and in such other manner as the [ [State] [The words 'Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Indian Laws Order in Council.] Government] may, by general or special order, direct, a notice, in English and also in the vernacular, calling upon all persons having claims against the Government ward or his property to submit the same in writing to it within six months from the date of the publication of the notice.(2)Where the Court of Wards is satisfied that any claimant was unable to comply with the notice published under sub-section (1), it may allow his claim to be submitted at any time after the date of the expiry of the period fixed therein; but any such claim shall, notwithstanding any law, contract, decree or award to the contrary, cease to carry interest from the date of the expiry of such period until submission.(3)Every claim against the Government ward or his property (other than a claim [on the part of the [Government] [The words 'on the part of the Crown' were substituted for the words 'on the part of Government', by the Adaptation of Indian Laws Order in Council.] ]) not submitted to the Court of Wards in compliance with the notice published under sub-section (1), or allowed to be submitted under sub-section (2), shall, save in the cases provided for by section 18, sub-section clause (c), and by sections 7 and 13 of the [Indian Limitation Act, 1877] [See now the Indian Limitation Act, 1908 (9 of 1908), Central Acts.], be deemS for all purposes and on, all occasions, whether during the continuance of the superintendence or afterwards, to have been duly discharged, unless, in any suit or proceeding instituted by the claimant, or by any person claiming under him, in respect of any such claim, it is proved to the satisfaction of the Court that he was unable to comply with the notice published under sub-section (1).
