Section 67 in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
67. Persons by whom appearances may be made before Revenue Officer as such and not as Revenue Courts.
(1)Appearances before a Revenue Officer as such, and applications to and acts to be done before him, under this Act may be made or done -(a)by the parties themselves; or(b)by their recognised agents or a legal practitioner:Provided that the employment of a recognised agent or legal practitioner shall not excuse the personal attendance of a party to any proceeding in any case in which personal attendance is especially required by an order of the officer.(2)For the purposes of sub-section (1), recognised agents shall be such persons as the State Government may by notification declare in this behalf.(3)The fees of a legal practitioner shall not be allowed as costs in any proceeding before a Revenue Officer under this Act, unless that officer considers, for reasons to be recorded by him in writing, that the fees should be allowed.
