(1)Subject to the provisions of section 19 and section 31, nothing in this chapter shall be construed as preventing any claimant from bringing or prosecuting any suit or executing any decree, in any competent court, in respect of any claim which has been duly notified, within the time and in the manner hereinbefore prescribed, to the Deputy Commissioner, and which has, whether in whole or in part, been disallowed by him;Provided that no suit or proceedings in execution of any decree shall at any time be brought or be maintainable -(a)in respect of any claim which has not been so notified; or(b)to set aside or modify the order, if any, of a Deputy Commissioner fixing a date for the payment of such claim or regulating the order in which claims against the ward or properties under the superintendence of the Court of Wards shall be paid.(2)In computing any period of limitation prescribed by the law of Limitation in force for the time being in the State, or section 48 of the Civil Procedure Code, every period during which proceedings have been stayed or temporarily barred by reasons of the provisions of this section or of section 31 shall be excluded.
