Section 40(1) in The Hyderabad Court of Wards Act, 1350 F
(1)On the publication of a notification under section 35 the Court shall not proceed with the execution of a decree against the person or property of the ward, until a certificate to the effect that the decree-holder has acted in accordance with section 36 is produced or until the expiration of three months from the date of receipt by the [Collector] [Substituted by A.O., 1956.] of a written application by the decree-holder, for such certificate, accompanied by a certified copy of the decree.
