Section 5 in The United Provinces Tenancy Act, 1939
5. Power of land-holder to act through agent
. - Save as otherwise provided by the Code of Civil Procedure, 1908, in the case of proceedings governed by that Code, anything which is by the Act required or permitted to be done by a land-holder, may be done by an agent of the land-holder authorised by him [* * *] [The word 'in writing' omitted by U.P. Act No. 10 of 1947.] in this behalf; and process served on, or notice given to, such agent shall be as effectual for all purposes as if the same had been served on, or give to, the land-holder in person; and all tire provisions of this Act relating to the services of process on, or the giving of notice to, a party shall be applicable to the service of process on, or the giving of notice to, such agent.
