Section 37(1) in Tamil Nadu Court of Wards Act, 1902
(1)On the publication of a notification under sections 19, the District Collector therein specified may, at any time with the previous sanction of the [State Government] [The words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order of 1937 and the word 'State' was substituted for 'Provincial' by the Adaptation Order of 1950.] publish in the Gazette of the district or districts in which such property may be situate, a notice in English and in the vernacular calling upon all persons having pecuniary claims, whether immediately enforceable or not against the ward or his property to notify the same in writing to the Collector within six months from the date of such notification.
