Section 40 in The Hyderabad Court of Wards Act, 1350 F
40. Execution of decree to be stayed till certificates is produced.
(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.(2)Any person, holding a decree against the ward or his property, shall be entitled to receive from the [Collector] [Substituted by A.O., 1956.], free of cost, the certificate under sub-section (1) Such certificate shall be conclusive proof of the matters stated therein.(3)In computing the period of limitation for the execution of the decree, proceedings in which have been stayed under sub-section (1), the time from the date of the notice or of the decree, if it was passed subsequently to the publication of the notice, to the date when the [Collector's] [Substituted by A.O., 1956.] decision under section 39 is confirmed arid notified shall be excluded.
