10A. [ Notice to creditors. [Sections 10A to 10E inserted by Ben. Act 1 of 1906.]
(1)Whenever the Court of Wards assumes charge of any person or property under section 7 or section 10, it shall publish, in the manner provided in section 6A, a notice calling upon all creditors having claims against the ward or his immovable property to submit the some in writing to the Court, at a place to be named in the notice, within six months from the date of the publication of the notice aforesaid.(2)Every such claim (other than a claim on the part of the [Government], not submitted to the Court in compliance with the provisions of subsection (1), shall, save in the case provided for by section 10E, sub-section (2), clause (c), notwithstanding any law, contract, decree or award to the contrary, cease to carry interest from the date of the expiry of the period aforesaid:Provided that if the Court is satisfied that creditor was prevented by any sufficient cause from complying with the provisions of sub section (1), it may consider and allow, either wholly or in part, his claim for interest at any time after the date of the expiry of the period aforesaid.
