Section 124(5) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
(5)No legal practitioner, who has been engaged for the purpose of pleading only, shall plead on behalf of any party, unless he has laid before the Revenue Court a memorandum of appearance signed by himself and stating-(a)The names of the parties to the case;(b)The name of the party for whom he appears; and(c)The name of the person by whom he is authorised to appear:Provided that nothing in this rule shall apply to any legal practitioner engaged to plead on behalf of any party by any other legal practitioner who has been duly appointed to act before the Revenue Court on behalf of such party.
