Section 116 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
116. 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 [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.], the Tribunal or the Collector:Provided that, the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.], 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 fee shall not be allowed as part of the costs of 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] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] 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 practitioner.
