Code of Civil Procedure, 1908

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Sections	Particulars
PART IV	Suits In Particular Cases
87B	Application of sections 85 and 86 to Rulers of former Indian States
Description	Application of sections 85 and 86 to Rulers of former Indian States.- (1) The provisions of section 85 and of sub-sections (1) end (3) of section 86 shall apply in relation to the Rulers of any former Indian State as they apply in relation to the Ruler of a foreign State. (2) In this section- (a) " former Indian State " means any such Indian State as the Central Government may, by notification in the Official Gazette, specify for the purposes of this section; and (b) " Ruler ", in relation to a former Indian State, means the person who, for the time being, is recognized by the President as the Ruler of that State for the purposes of the Constitution. I