Section 42 in The Maharashtra Agricultural Debtors Relief Act, 1947
42. Pleaders, etc. excluded from appearance.
- Except in proceedings under [Sections 24 and 28 and sub-section (3) of section 38] [These words, figures and brackets were substituted for the words and figures 'sections 24 and 28' by Bombay 19 of 1952, Section 2.] no pleader shall be entitled to appear on behalf of any party in any proceeding before the Court or the Court in appeal under this Act:[Provided that the Court or the Court in appeal in the interest of justice for reasons to be recorded in writing may allow the parties to be represented at their own cost by a pleader:] [This proviso was substituted for the original by Bombay 70 of 1948, Section 13(1).]Provided further that pleader's fees shall not be allowed as part of the costs for the appearance of a pleader in any proceeding under this Act.[Provided also that if any officer of Government is appointed or declared' 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 Court or the Court in appeal. Such representative may also submit any application and otherwise act on behalf of the officer in any such proceedings.] [This proviso wad added by Bombay 70 of 1948, Section 13(2).]
