(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 13-A, acting on behalf of the owner of the property, and it shall not be necessary to name such owner.]
