Section 125(2) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(2)In deciding whether any person is fit to be recognised as agent under sub-rule (1), the Revenue Court shall so exercise, its discretion as to prevent any single person from taking powers of attorney on behalf of numerous principals.Part -XII Repeal and Saving
