Section 86(1) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
(1)Any such Prince or Chief, and any ambassador or envoy of a foreign State, may, with the consent of [the Government] [Substituted by Act No. X of Svt. 2010.] certified by the signature of the [Chief Secretary] [Substituted by Act No. X of Svt. 2010.], but not without such consent, be sued in any competent Court.
