Section 85(1) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
(1)Persons specially appointed by order of the Government at the request of any Sovereign Prince or Ruling Chief, [x x x] [Omitted by A.L.O. Svt. 2008.] or at the request of any person competent, in the opinion of the Government, to act on behalf of such Prince or Chief, to prosecute or defend any suit, on his behalf, shall be deemed to be the recognised agents by whom appearances, acts and applications under this Code may be made or done on behalf of such Prince or Chief.
