- No suit shall be brought on behalf of any ward by the [x x x] [The words 'Collector or' were omitted by Madras Act I of 1911.] manager [or other officer competent to act as manager under section 25] [Inserted by Madras Act I of 1911.] unless authorized by some particular or general order of the Court:Provided that a manager' [or other officer as aforesaid] [Inserted by 'Madras Act I of 1911.] [x x x] [The words 'in the name of the Collector or in his own name as the case may be' were repealed by Madras Act I of 1911.] may file a plaint in order to prevent a suit from being barred by the law of limitation, but such, suit shall not be further proceeded with, until the consent of the Court has been obtained.
