Section 33 in The Goa, Daman and Diu Mundkars (Protection from Eviction) Act, 1975
33. Bar on appearance by pleaders.
- Notwithstanding anything contained in this Act or any law for the time being in force, no pleader shall be entitled to appear on behalf of any party in any proceedings under this Act before the Mamlatdar or the Collector:Provided that the Mamlatdar or the Collector may, in the interest of justice and for reasons to be recorded in writing, allow the parties to be represented at their own cost by a pleader:Provided further that the fees for the pleader shall not be allowed as part of the costs in any such proceedings:Provided also that if any officer of the Government is appointed or declared by a competent court or is authorised under any law for the time being in force as a guardian, administrator or manager of the property of a person who is under a legal disability or is incompetent or unable to manage or to act, such officer shall be entitled to appear through a representative authorised by him in writing in this behalf in any proceedings before the Mamlatdar or the Collector.Explanation. - For the purpose of this section, the term "pleader" includes an advocate, attorney, Vakil or any legal practitioner.
