Section 86(2) in The Code of Civil Procedure, 1908
(2)Such consent may be given with respect to a specified suit or to several specified suits or with respect to all suits of any specified class or classes, and may specify, in the case of any suit or class of suits, the Court in which the foreign State may be sued, but it shall not be given, unless it appears to the Central Government that [the foreign State] [Substituted by the Code of Civil Procedure (Amendment) Act, 1976, Section 29, for " the Ruler" (w.e.f. 1.2.1977).]-(a)has instituted a suit in the Court against the person desiring to sue [it] [Substituted by the Code of Civil Procedure (Amendment) Act, 1976, Section 29, for " him" (w.e.f. 1.2.1977).], or(b)by [itself] [Substituted by the Code of Civil Procedure (Amendment) Act, 1976, Section 29, for " himself" (w.e.f. 1.2.1977).] or another, trades within the local limits of the jurisdiction of the Court, or(c)is in possession of immovable property situate within those limits and is to be sued with reference to such property or for money charged thereon, or(d)has expressly or impliedly waived the privilege accorded to [it] [Substituted by the Code of Civil Procedure (Amendment) Act, 1976, Section 29, for " him" (w.e.f. 1.2.1977).] by this section.
