Section 86 in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
86. Suits against Princes, Chiefs, ambassadors and envoys.
(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.(2)Such consent may be given with respect to a specified suit or to several specified suits, or with respect to all suits of any specified class or classes, and may specify, in the case of any suit or class of suits, the Court in which the Prince, Chief, ambassador or envoy may be sued; but it shall not be given unless it appears to the Government that the Prince, Chief, ambassador or envoy(a)has instituted a suit in the Court against the person desiring to sue him, or(b)by himself or another trades within the local limits of the jurisdiction of the Court, or(c)is in possession of immovable property situate within those limits and is to be sued with reference to such property or for money charged thereon.(3)No such Prince, Chief, ambassador or envoy shall be arrested under this Code, and, except with the consent of [the Government] [Substituted by Act No. X of Svt. 2010.], certified as aforesaid, no decree shall be executed against the property of any such Prince, Chief, ambassador or envoy.(4)Omitted.(5)A person may, as a tenant of immovable property, sue, without such consent as is mentioned in this section, a Prince, Chief, ambassador or envoy from whom he holds or claims to hold the property.
