Every naib-tahsildar or gumasta of a landlord empowered in this behalf by a written authority under the hand of the landlord shall as such, for the purposes of every suit or application mentioned in Section 126, be deemed to be the recognised agent of the landlord within the meaning of the Code of Civil Procedure, 1908, notwithstanding that the landlord may reside within the local limits of the jurisdiction of the Court in which the suit is to be instituted or is pending, or in which the application is made, and every such naib-tahsildar or gumasta shall, notwithstanding anything contained in the Code of Civil Procedure, 1908, be entitled as such to verify the pleadings on the behalf of the landlord.
