17. Execution of decrees to be stayed till certificate filed.
(1)On the publication of a notice under section 14, sub-section (1), no proceeding in execution of any decree against the Government ward or his property shall be instituted or continued until the decree-holder files a certificate from the Court of Wards that the decree-claim has been duly submitted or until the expiration of one month from the date of receipt by the Court of Wards of a written application for such certificate, accompanied by a certified copy of a decree.(2)Any person holding a decree against the Government ward or his property shall be entitled to receive from the Court of Wards, free of cost, the certificate required by sub-section (1).(3)In computing the period of limitation prescribed by the [Indian Limitation Act, 1877] [See now the Indian Limitation Act, 1908 (9 of 1908), Central Acts.], or by section 230 of the [Code of Civil Procedure] [See now the Code of Civil Procedure, 1908 (5 of 1908), Central Acts.], for any application for the execution of a decree, proceedings in which have been stayed or temporarily barred by reason of the claim not having been duly submitted, the time from the date of the notice published under section 14 sub-section (1) or of the decree if it was passed subsequently to the publication of the notice, to the date of due submission shall be excluded.
