Section 168 in The Himachal Pradesh Panchayati Raj Act, 1994
168. Appearance before the authorised officer.
- Any appearance, application or act before the authorised officer may be made or done by the party in person or by a pleader duly appointed to act on his behalf:Provided that it shall be open to the authorised officer to direct any party to appear in person whenever the authorised officer considers it necessary.
