Section 12 in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Rules, 1990
12. Authorised agent to plead on behalf of the party in proceeding before the competent authority.
- In any proceeding before the competent authority, any authorised agent may be permitted to plead on behalf of the party:Provided that the competent authority may, for reasons to be recorded in writing, at any stage of the proceeding cancel such permission.
