51. Manager or Collector to be next friend or guardian in suits by or against ward. - In every suit brought by or against any ward he shall be therein described as a ward of Court; and the manager of such ward's property, or, if there is no manager, the Collector of the district in which the greater part of such property is situated, or any other Collector whom the Court of Wards may appoint in that behalf, shall be named as next friend or guardian for the suit, and shall in such suit represent such ward; and no other person shall be ordered to sue or be sued as next friend or be named as guardian for the suit by any Civil Court in which such suit may be pending.
[51A. Power of Court to authorise manager to bring suits on behalf of owner of property. - (1) If the court retains charge of any property under section 13 or section 13A, if may confer on the manager generally or in any specified case or class of cases all, such powers as to bringing and defending, on behalf of the owner of the property, suits relating to such property as the owner of such property would have had if the Court had not so retained charge.(2)If the Court confers on the manager any power under sub-section (1), the manager shall be entitled to bring or defend any suit in pursuance of such power, and shall in any such suit be described as the manager of the property, of which or of any part of which the Court retains charge under section 13 or section 13A, acting on behalf of the owner of the property, and it shall not be necessary to name such owner.]
