Section 8 in The Redemption of Mortgages (Himachal Pradesh) Rules, 1972
8. Appearance in the proceedings.
(1)Parties to the proceedings under the Act may appear in person or through a legal practitioner holding a power of-attorney or other duly authorised agent.(2)If any one of the petitioners or respondents is a minor or of unsound mind, the provisions of order XXXII, Code of Civil Procedure, 1908, shall so far as these may be applicable, apply to proceedings under the Act.
