Section 83 in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
83. When aliens may sue.
- No alien enemy of [Government of India] [Substituted for "His Majesty the King Emperor" by A.L.O. Svt. 2008.] and no subject of any enemy country shall sue in any of the State Courts, except with the permission of the Government.Explanation. - Every person residing in a country, the Government of which is at war with [India] [Substituted for "the United Kingdom of Great Britain and Ireland" by A.L.O. Svt. 2008.], and carrying on business in that country without a licence in that behalf under the hand [***] [Omitted by ALO Svt. 2008.] of a Secretary to the Government of India, shall, for the purpose of this section be deemed to be an alien enemy.
