Section 44B in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
44B. Pleaders etc, excluded from appearance.
- 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 Authorised Officer, the Tribunal, the Collector, the Commissioner, the State Government or the Maharashtra Revenue Tribunal:Provided that, where a party is a minor or lunatic, his guardian may appear, and in the case of any other person under disability, his authorised agent may appear.Explanation. - For the purposes of this section, the expression "[pleader" includes an advocate, attorney, vakil or any other legal practitioner.]
