Section 36(1) in The Hyderabad Court of Wards Act, 1350 F
(1)Every person, having a money claim to be satisfied immediately or in future, against a ward or his property shall, within the period prescribed under section 35, present his claim in writing to the [Collector] [Substituted by A.O., 1956.] with full particulars thereof Any claim presented within six months from the expiration of such period, shall be admitted, if the [Collector] [Substituted by A.O., 1956.] is satisfied that there was good and sufficient cause for not notifying the claim within the period :Provided that, where the Court is satisfied that any claim as aforesaid, could not have been presented within the period prescribed under section 35 due to reasonable and sufficient cause it may, with the sanction of the Government, allow him to file such claim at any time after the expiration of such period. But notwithstanding any contract, decree, award or law to the contrary, no interest shall be allowed on such claim for the period between the date of expiry of the period and the date of presentation of claim.
