Section 125 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
125. Recognised Agents.
(1)A recognized agent by whom appearances and applications may be made and other acts done on behalf of a party in proceedings under the COde or any other enactment for the time being in force before a Revenue Court shall be a permanent servant, a partner, a relative or a friend of the party concerned who, from his knowledge of the matter in dispute or general acquaintance with the affairs of the party, is in the opinion of the Revenue Court a fit person to represent him.(2)In deciding whether any person is fit to be recognised as agent under sub-rule (1), the Revenue Court shall so exercise, its discretion as to prevent any single person from taking powers of attorney on behalf of numerous principals.Part -XII Repeal and Saving
