Section 52(2) in Manipur (Village Authorities in Hill Areas) Act, 1956
(2)The parties to civil suits triable by a village court may appear by agent.Explanation. - In sub-section (1) and sub-section (2), "agent" means a full-time servant or a partner or a relative of the party whom the village court may admit as a fit person to represent that party and who is authorised to appear and plead for such party.
