Section 46 in Telangana Jagirdars Debt Settlement Act, 1952
46. Pleaders etc., excluded from appearance.
- Except in proceedings under section 32 no pleader shall be entitled to appear on behalf of any party in any proceeding before the Board or the Court in appeal under this Act:Provided that if the Board after examining the parties to any proceeding before it or the Court in appeal is of opinion that any of the parties is not sufficiently competent to represent his case and that in the interest of justice it is necessary to allow such party the assistance of any pleader, it may allow the parties to be represented at their own cost by a pleader:Provided further that pleader's fees shall not be allowed as part of the costs for the appearance of a pleader in any proceedings under this Act.
