Section 40(1) in The Rajasthan Court of Wards Act, 1951
(1)When a Collector decides to proceed under the last preceding section, he shall, on being satisfied that the arrear is due and that payment thereof has. been demanded, grant a certificate stating the amount due and the person by whom it is payable, and such certificate save as otherwise provided by this Act, shall be conclusive proof of the matters therein stated.
