Section 80A in The Bombay Tenancy and Agricultural Lands Act, 1948
80A. [ Pleaders, etc. excluded from appearance. [Section 80A was inserted by Bombay 60 of 1952 section 3.]
- 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, the Tribunal or the Collector:Provided that the Mamlatdar, the Tribunal or the Collector may, in the interest of justice for reasons to be recorded in writing, allow the parties to be represented at their own cost by a pleader:Provided further that pleader's fees shall not be allowed as part of the costs for the appearance of a pleader in any such proceedings:Provided also that if any officer of 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, the Tribunal or the Collector. Such representative may also submit any application and otherwise act on behalf of the officer in any such proceedings.Explanation:-For the purposes of this section the expression "pleader" includes an advocate, attorney, vakil or any other legal practition.]
