31. Decrees against wards or their properties and their execution.
(1)Nothing contained in this chapter shall be deemed to empower the Deputy Commissioner to disallow any claim, notified under section 26, which is based upon a decree passed by any competent court, and any such decree may be proved by the production of a certified copy of the same accompanied by a certificate from the proper court that such decree remains unsatisfied.(2)On the publication of a notice under section 26, all suits and all proceedings in execution of any decree against a ward or as affecting any property under the superintendence of the Court of Wards then pending in any civil court shall be stayed.(3)No suit or proceeding shall be continued or revived in any such Court until the expiration of six months from the date of the publication of the notice under section 26, and until the expiration of two months after notice in writing has been delivered to, or left at, the office of the Deputy Commissioner of the district specified in the order of assumption in the notification under section 9, stating the name and place of abode of the plaintiff or decree-holder as the case may be, and such other particulars in respect of suit or decree as may be prescribed by rules made under this Act, and every application for the continuance or revival of the suit or proceedings and every application for the institution of fresh proceedings in execution of such decree shall contain a statement that the provisions of this sub-section have been complied with:Provided that no suit or proceedings in execution of any decree shall at any time be brought or be maintainable -(a)in respect of any claim which has not been so notified; or(b)to set aside or modify, the order, if any, of a Deputy Commissioner fixing a date for the payment of such claim or regulating the order in which claims against the ward or properties under the superintendence of the Court of Wards shall be paid.
