Section 5 in The Indian Soldiers (Litigation) Act, 1925
5. Powerof Collector to intervene in case of unrepresented Indian soldier
.-If any Collector hasreason to believe that any Indian soldier, who ordinarily resides or hasproperty in his district and who is a party to any proceeding pending beforeany Court, is unable to appear therein, the Collector may certify the facts in the prescribed manner to the Court.
