Section 186 in The Rajasthan Law And Judicial Department Manual, 1952
186. Collector to satisfy If the application is not collusive.
- In some cases persons who cannot decide their disputes without the intervention of a civil court collude to bring a suit in forma pauperis. In other cases persons who would ordinarily all appear as plaintiffs put forward one of their members, who is a pauper as the sole plaintiff and the rest are arrayed as proforma co-defendants. Before deciding not to oppose an application to sue in forma pauperis, the Collector must satisfy himself that there is no ground for suspecting collusion of any kind.
