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Union of India - Section

Section 147 in The Code of Civil Procedure, 1908

147. Consent or agreement by persons under disability .-

In all suits to which any person under disability is a party, any consent or agreement, as to any proceeding shall, if given or made with the express leave of the Court by the next friend or guardian for the suit, have the same force and effect as if such person were under no disability and had given such consent or made such agreement.