Section 26 in The Central Provinces Court of Wards Act, 1899
26. Notice of suit.
- No suit relating to the person or property of any Government Ward shall be brought in any Civil Court until the expiration of two months after notice in writing, stating the name and place of abode of the intending plaintiff, the cause of action and the relief claimed, has been delivered to, or left at the office of, the Court of Wards; and the plaint shall contain a statement that such notice has been so delivered or left :Provided that notice under this Section shall not be required in the case of any suit the period of limitation for which will expire within three months from the date of a notification issued under Section 10, sub-section (1).
