Section 15 in Andhra Pradesh Buildings (Lease, Rent And Eviction) Control Rules, 1961
15.
Any appearance, application or act in any proceeding before the Controller or the appellate authority may be made or done by the party in person or by his recognized agent or by counsel:[Provided that in any such proceeding where the Union of India or the State of Andhra Pradesh or any public servant under the Union or the State in his official capacity, are parties, no Government or other pleader appearing on their behalf shall be required to present any document empowering him to act, but such pleader shall file a memorandum of appearance signed by him and such memorandum of appearance need not be stamped] [Added by G.O. Ms. No. 251, G.A. (Accom.B), dated 8-2-1962.]
