Section 24 in Jammu and Kashmir Agrarian Reforms Act, 1976
24. Persons by whom appearances and applications may be made before a Revenue Officer
(1) Appearances and applications may be made and acts done before a Revenue Officer by a person either personally or through an authorised agent:Provided that no legal practitioner shall appear as such as an authorised agent in any proceedings under this Act or rules made thereunder, except before a Collector or an appellate or a revisional authority.(2)Appearances may be put, applications made and acts done before a Revenue Officer, or any authority acting under this Act, on behalf of a family by the head of such family.(3)[ When the appellate or the revisional authority, as the case may be, is holding office in a province other than the one to which the appeal or revision pertains, the appeal may be preferred or the application for revision may be presented, before a local Revenue Officer not below the rank of a Tehsildar for transmission to such appellate or revisional authority:Provided that an appeal or application relating to the district of Ladakh may always be presented before a local Revenue Officer not below the rank of a Tehsildar for transmission to the appellate or revisional authority, as the case may be] [Substituted by Act No. V of 1979, section 3.].
