Section 21B in The Chota Nagpur Encumbered Estates Act, 1876
21B. [ Suits and appeals by and against holder, during management. [Inserted by Act 3 of 1909.]
- During the period of management-(1)every suit or appeal by the holder shall be instituted in his name by the Manager;(2)in every pending suit or appeal in which the holder is plaintiff or defendant, the Manager shall be named as the representative of the holder for the purposes of the suit or appeal; and no application in any such suit or appeal shall be made to the Court on behalf of the holder except by the Manager;(3)no person other than the Manager shall be ordered to sue or be sued as next friend or guardian, or be named as guardian, of the holder, for a pending suit; and(4)the Court, upon application by the Manager or by any party to a suit, may order that the plaint or memorandum of appeal be amended so as to conform with the requirements of clause (1), or that the Manager be named as the representative of the holder as required by Clause (2) of this section.][Provided that, if in any suit or appeal both the plaintiff and defendant are holders of separate property managed by the same Manager, the Commissioner shall appoint for each holder an officer other than the Manager to be his representative for the purpose of such suit or a appeal and references in this section to the Manager shall be deemed to be references to such representative;] [Inserted by Act 2 of 1924.]
