Section 32(3) in The Maharashtra Civil Courts Act, 1869
(3)Nothing in this section shall be deemed, to apply to a suit against the administration of a Government railway; or to apply to any suit merely because an officer of the [Government] [This word was substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] is a party thereto, in his capacity of-(a)member of a local authority,(b)curator, guardian, manager or representative of a private person or estate in virtue of an appointment, delegation, declaration or exercise of powers under:-(i)Order 32, rule 4(4), of the code of Civil Procedure, 1908;(ii)Section 69 or 71 of the Indian Lunacy Act, 1912;(iii)Section 7, 18 or 42 of the Guardian and Wards Act, 1890(iv)Section 1 or 17 of the Ahmedabad Talukdar's Act, 1862;(v)Section 3, 19(1), 19(2), 20, 22(1) or 41(1) of the Bombay Court of Wards Act, 1905].Removal or Suspension
