Section 167 in Andhra Pradesh Rules Under the Registration Act, 1908
167.
In a enquiry connected with a will or an authority to adopt under Section 41(2) or an appeal under Section 72 or an application under Section 73 or in original enquiry under Section 74, private vakils or persons not qualified under the Legal Practitioners Act shall not be allowed to appear. Such persons are not, however, debarred from acting as agents, if authorised by a duly authenticated Power of Attorney.
