Section 9 in The Succession (Property Protection) Act, 1977
9. Institution and defence of suit.
- The curator shall be subject to all orders of the Judge regarding the institution or the defence of suits, and all the suits may be instituted or defended in the name of the curator on behalf of the estate :Authority for collection of dues. Provided that an express authority shall be requisite in the sanad of the curator's appointment for the collection of the debts or rents; but such express authority shall enable the curator to give a full acquittance for any sums of money received by virtue thereof.
