Section 2(1)(r) in The M.P. Land Revenue Code, 1959

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State of Madhya Pradesh - Subsection

Section 2(1)(r) in The M.P. Land Revenue Code, 1959

(r)"recognised agent" in reference to a party to a proceeding under the Code means-

(i)a person authorised under a power of attorney by such party to make appearance and applications and to do other acts on his behalf in such proceedings; and

(ii)a person authorised in writing by such party to make appearance on his behalf in such proceedings;

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State of Madhya Pradesh - Subsection

Section 2(1)(r) in The M.P. Land Revenue Code, 1959