Section 28(1) in The Court of Wards Act, 1977 (1920 A.D.)
(1)The [Deputy Commissioner] [Substituted by Act III of Svt. 2008 for 'Governor'.] issuing the notice mentioned in section 26 shall, after such enquiry as he may consider necessary, decide, as to each claim made against any ward or property, in manner in section 26 and section 27 provided, whether such claim is, either in whole or in part, to be admitted or disallowed, and shall intimate, in writing, his decision in respect of each such claim to the claimant thereof. If such liabilities cannot be paid at once, the decision shall fix the interest (if any) to be paid thereon from the date of such decision to the date of the payment and discharge of such claim.
