Section 35 in Telangana Court of Wards Act, 1350 F
35. Notice for filing claims.
(1)On the publication of a notification under subsection (1) of section 14 the [Collector] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.] or any other person appointed under sub-section (2) of the said section shall, as soon as possible, notify [XXX] [The words in 'in Urdu Language' were omitted by A.P.A.O. 1957.] in the [Official Gazette] [Substituted for the word 'Jarida' by the A.P.A.O. 1957.] and at such places and by such means as the Court, may, by a general or special order determine, that persons having any pecuniary claims whether immediately enforceable or enforceable in future, against the ward or his property, should furnish to him full particulars of their claims in writing, within six months from the date of such notification. A copy of the notification shall be sent by registered post to the person whom the person notifying knows to have a pecuniary claim against the ward or his property: Provided the person publishing the notification knows or can easily know the address of such person.(2)The Government may at any stage of the proceedings under sections 35, 36 and 39, invest any person either by name or by virtue of his office with the powers of a [Collector] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.] for all or any of the purposes of the said sections.Explanation. - For purposes of this section and section 36 every claim shall be deemed to be a pecuniary claim, notwithstanding that a suit in respect thereof is pending or a dispute with regard to such claim has been referred to arbitration or a decree or an arbitration award has been passed in relation to such claim.(3)Any claim against the ward or his property, other than a claim by the Government, not filed before the [Collector] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.] in accordance with the notice under sub-section (1), shall, save in the cases provided for in clause (d) of subsection (2) of section 43 of this Act or [section 7 of the [Indian Limitation Act, 1908.] [Substituted for 'section 7 of the Hyderabad Limitation Act No.II of 1322 F.' by the A.P.A.O. 1957.]] be deemed, to have been duly discharged, for all purposes and on all occasions whether during the continuance of the superintendence of the Court or afterwards, unless in any suit or proceeding instituted by the claimant, or his legal representative, it is proved to the satisfaction of the Civil Court that the plaintiff or his legal representative has, for good and sufficient reasons, failed to act in accordance with the notice published under subsection (1).
