Section 56 in The Assam Frontier (Administration of Justice) Regulation, 1945
56. Representation.
(1)No Pleader shall be allowed to appear in any case before the village authorities.(2)No Pleader shall be allowed to appear in the Courts of the Deputy Commissioner or Assistants Commissioner except with the Deputy Commissioner permission. Such permission shall not be refused if the defendant at the time the cause of action arose resided beyond the jurisdiction of the Court in an area where the appearance of pleader is not restricted.(3)The High Court may by special leave permit any pleader to appear in any case before it.
