Section 86(1) in The Code of Civil Procedure, 1908
(1)No [* * *] [Inserted by Act 32 of 1949, Section 2.] foreign State may be sued in any Court otherwise competent to try the suit except with the consent of the Central Government certified in writing by a Secretary to that Government:Provided that a person may, as a tenant of immovable property, sue without such consent as aforesaid [a foreign State] [Substituted by the Code of Civil Procedure (Amendment) Act 1976, Section 29, for " a Ruler" (w.e.f. 1.2.1977).] from whom he holds or claims to hold the property.
