102. Legal Remembrancer's power to pay sum to carry on suit, etc.
- The Legal Remembrancer is empowered to sanction the payment of any sum for the purpose-(a)of carrying on any suit or appeal in which the Government is a party, or of which the Government undertakes the defence;(b)of satisfying any decree against the Government or against any party whose defence has been undertaken by the Government; and(c)of adjusting any suit or claim against the Government which has been compromised.
