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State of Jammu-Kashmir - Section

Section 87 in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)

87. Style of Princes and Chiefs as parties to suits.

- A Sovereign Prince or Ruling Chief, may sue, and shall be sued, in the name of his State:Provided that in giving the consent referred to in the foregoing section [the Government] [Substituted by Act No. X of Svt. 2010.] may direct that any such Prince or Chief shall be sued in the name of an agent or in any other name.Interpleader