Section 49 in The Hyderabad Court of Wards Act, 1350 F
49. Suits not to be instituted on behalf of ward without leave of Court.
- No suit shall be instituted on behalf of any ward, by the manager of the property or the officer appointed under section 21, unless authorised by some general or special order of the Court :Provided that, a suit about to be barred by limitation, may be instituted without leave of the Court, but the Court shall not further proceed with such suit until the Court ratifies the institution of the suit.
