Section 9 in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Rules, 1956
9.
(i)In any proceeding before a Rent Court or a Rent Tribunal, a party shall be entitled to be represented by a legal practitioner to act and plead on his behalf.(ii)The Court or the Tribunal may, as the case may be, permit any agent duly authorised in writing by a party to act and plead on his behalf, provided that the Court or the Tribunal may, at any stage of the proceeding, cancel such permission:Provided further that in the case of such cancellation, the party concerned shall be informed of such cancellation and he shall be afforded sufficient opportunity for his being thereafter represented before the Court or the Tribunal, as the case may be, by a legal practitioners or by any other agent duly authorised in his behalf.
