- All appearances before, applications to, and acts to be done before, any Revenue Court or officer under this Act or under any other law for the time being in force, may be made or done -(i)by the parties in person, or(ii)by their recognised agents, or(iii)by legal practitioners duly authorised by the parties and competent to practise before such Court or officer :Provided that the revenue Court or officer may require the attendance of any party to a proceeding notwithstanding the employment by him of an agent or a legal practitioner.
