Section 86(2) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
(2)Such consent may be given with respect to a specified suit or to several specified suits, or with respect to all suits of any specified class or classes, and may specify, in the case of any suit or class of suits, the Court in which the Prince, Chief, ambassador or envoy may be sued; but it shall not be given unless it appears to the Government that the Prince, Chief, ambassador or envoy(a)has instituted a suit in the Court against the person desiring to sue him, or(b)by himself or another trades within the local limits of the jurisdiction of the Court, or(c)is in possession of immovable property situate within those limits and is to be sued with reference to such property or for money charged thereon.
