32. [ Government suits.- [Substituted by Bom. Act 6 of 1926, S.2.]
(1)No Subordinate Court other than the Court of a [Civil Judge (Senior Division)] and no Court of Small Causes shall receive or register any suit in which [the Government] [Substituted by A.L.O. 1950.] or any officer of the Government in his official capacity is a party.(2)In every such case the plaintiff shall be referred to the Court of the [Civil Judge (Senior Division)] [Substituted by Bom. Act 10 of 1945, S.5 read with Bom. Act 48 of 1947, S.3.] and such suit shall be instituted only in the Court of the [Civil Judge (Senior Division)] [Substituted by Bom. Act 10 of 1945, S.5 read with Bom. Act 48 of 1947, S.3.] and such suit shall be instituted only in the Court of the [Civil Judge (Senior Division)] [Substituted by Bom. Act 10 of 1945, S.5 read with Bom. Act 48 of 1947, S.3.] and shall he heard by such Civil Judge, subject to the provisions of section 24 of the Code of Civil Procedure, 1908.(3)Nothing in this section shall be deemed to apply to a suit against the administration of a Government railway; or to apply to any suit merely because an officer of [the Government] [Substituted by A.L.O. 1950.] is a party thereto, in his capacity of(a)member of a local authority,(b)curator, guardian, manager or representative of a private person or estate in virtue of an appointment, delegation, declaration or exercise of powers under (i) Order 32, Rule 4(4) of the Code of Civil Procedure, 1908;(ii)Section 69 or 71 of the Indian Lunacy Act, 1912;(iii)Sections 7, 18 or 42 of the Guardians and Wards Act. 1890;(iv)Section 1 or 17 of the Ahmedabad Talukdars' Act, 1862;(v)Sections 3, 19(1), 19(2), 20, 22(1) or 41(1) of the Bombay Court of Wards Act, 1905].Removal Or Suspension
