Section 2(14a) in The Bengal Agricultural Debtors Act, 1936
(14a)[] [Clause (14a) inserted by Bengal Act 5 of 1942.] "tout" means a person who habitually frequents the precincts of the office of a Board except-(a)for the purpose of his own proceedings before such Board, or(b)as an agent of a party permitted to represent such party under section 46;
