Section 26 in Puducherry Hindu Religious Institutions Act, 1972
26. Board to seek sanction of the Government for filing, withdrawing or compromising suits etc.
- No suit, prosecution or other legal proceeding by any Board shall be filed or commenced before any court without the previous sanction of the Government and no suit, prosecution or other legal proceeding shall be withdrawn or compromised by the Board except with the previous sanction of the Government.
