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5.Suits and appeals during management.- So long as the appointment of the Manager continues- (1) in every suit or appeal to which 8*** 9[* * * the State of 5[West Bengal] in possession is a party the Manager shall be named as 10[its representative] for the purpose of such suit or appeal; (2) in every pending suit or appeal concerning the properties under management 1[the State of 2[West Bengal]] in possession shall be a party in place of the Nawab Bahadur and the Manager shall be named as the representative of 1[the State of 2[West Bengal]] in possession for the purpose of the suit or appeal; and no application in any sucn suit or appeal shall be made to the Court on behalf of 1[the State of 2[West Bengal]] in possession except by the Manager; (3) the Court upon application by the Manager or by any party to the suit may order that the plaint or memorandum of appeal be amended so as to conform with the requirements of clause (1) or that the Manager be named as the representative of the 3[State of West Bengal] in possession as required by clause clause (2) of this section. 1. Subs. by the A.O. 1937, for "the Secretary of State". 2. The Second proviso omitted by West Ban. Act 20 of 1959, s. 2. 3. The words "or the Secretary of State" omitted by the A.O. 1948. 4. Ins. by the A.O. 1937. 5. Subs. by the A.O. 1948, for "Bengal". 6. Subs. by the A.O. 1937, for "of the Secretary of State". 7. Subs. by the A.O. 1948, for "Secretary of State". 8. The words "the Secretary of State or" omitted, ibid., s.9. 9. Ins. by the A.O. 1937. 10. Subs. by the A.O. 1948, for "his representative".    |
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