Section 178(1) in The Rajasthan Law And Judicial Department Manual, 1952
(1)When a Collector receives an application for consent to the institution of a suit under sections 91 and 92 other than the one received by him for enquiry under the rule 176, he should order an enquiry to be made and, in case he is of opinion that consent should be given. He should forward the papers relating to the enquiry together with a report containing his opinion to the State Government for previous sanction as required by section 93 of the Code of Civil Procedure, 1908 (V of 1908).
