Section 124(1) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(1)No legal practitioner shall act for any party before any Revenue Court in any proceeding under the Code or the rules made thereunder, unless he has been appointed for the purpose by such party by a document in writing signed by such party or by his recognised agent or by some other person duly authorised by or under a power of attorney to make such appointment.
