10A. [ Notice to creditors. [Sections 10-A to 10-E inserted by Bengal Act 1 of 1906.]
(1)Whenever the Court of Wards assumes charge of any person or property under Section 7 or Section 10, it shall publish, in the manner provided in Section 6-4A, a notice calling upon all creditors having claims against the ward or his immovable property to submit the same in writing to the Court, at a place to be named in the notice, within six months from the date of the publication of the notice aforesaid.(2)Every such claim (other than a claim on the part of [the Government], not submitted to the Court in compliance with the provisions of sub-section (1), shall save in the case provided for by Section 10-E, sub-section (2), clause (c), notwithstanding any law, contract, decree or award to the contrary, cease to carry interest from the date of the expiry of the period aforesaid:Provided that if the Court is satisfied that creditor was prevented by any sufficient cause from complying with the provisions of sub-section (1), it may consider and allow, either wholly or in part, his claim for interest at any time after the date of the expiry of the period aforesaid.
