Section 85 in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
85. Persons specially appointed by Government to prosecute or defend for Princes or Chiefs.
(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.(2)An appointment under this section may be made for the purpose of a specified suit or of several specified suits, or for the purpose of all such suits as it may from time to time be necessary to prosecute or defend on behalf of the Prince or Chief.(3)A person appointed under this section may authorise or appoint persons to make appearance and applications and do acts in any such suit or suits as if he were himself party thereto.
