Section 35(1) in Telangana Court of Wards Act, 1350 F
(1)On the publication of a notification under subsection (1) of section 14 the [Collector] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.] or any other person appointed under sub-section (2) of the said section shall, as soon as possible, notify [XXX] [The words in 'in Urdu Language' were omitted by A.P.A.O. 1957.] in the [Official Gazette] [Substituted for the word 'Jarida' by the A.P.A.O. 1957.] and at such places and by such means as the Court, may, by a general or special order determine, that persons having any pecuniary claims whether immediately enforceable or enforceable in future, against the ward or his property, should furnish to him full particulars of their claims in writing, within six months from the date of such notification. A copy of the notification shall be sent by registered post to the person whom the person notifying knows to have a pecuniary claim against the ward or his property: Provided the person publishing the notification knows or can easily know the address of such person.
