Section 31(1) in The Pepsu Court of Wards Act, 2008
(1)Nothing contained in this chapter shall be deemed to empower the Deputy Commissioner to disallow any claim, notified under section 26, which is based upon a decree passed by any competent court, and any such decree may be proved by the production of a certified copy of the same accompanied by a certificate from the proper court that such decree remains unsatisfied.
