1[(1) In the case of any suit by or against the Ruler of any former Indian State which is based wholly or in part upon a cause of action which arose before the commencement of the Constitution or any proceedings arising out of such suit, the provisions of section 85 and sub-sections (1) and (3) of section 86 shall apply in relation to such Ruler 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;2[***]
3[(b) “commencement of the Constitution” means the 26th day of January, 1950; and
(c) “Ruler” in relation to a former Indian State, has the same meaning as in article 363 of the Constitution.]
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1. Subs. by Act 54 of 1972, sec. 3, for sub-section (1) (w.e.f. 9-9-1972).
2. The word “and” omitted by Act 54 of 1972, sec. 3 (w.e.f. 9-9-1972).
3. Subs. by Act 54 of 1972, sec. 3, for clause (b) (w.e.f. 9-9-1972).
