Section 23 in The Rajasthan Court of Wards Act, 1951
23. Stay of process of execution in a Civil Court against estate of ward.
- If a Civil Court has directed any process of execution to issue against any property of a ward, the Court of Wards may, at any time within one year after it assumes charge of his estate, apply to the Civil Court to stay proceedings in the matter of such process, and the Civil Court may, on such terms regarding interest or compensation for delay, as appear to it to be just and reasonable, stay such proceedings for such period as it may deem fit.
