Section 9(2) in Tamil Nadu Occupants of Kudiyiruppu (Protection From Eviction) Rules, 1961
(2)The authorised officer or the District Collector, as the case may be, may permit any agent duly authorized in writing by a party, to act and plead on his behalf:Provided that the authorized officer or the District Collector may, at any stage of the proceedings, cancel such permission:Provided further that, in the case of such cancellation, the party concerned shall be informed of it and shall be afforded sufficient opportunity for his being thereafter represented before the authorized officer or the District Collector, as the case may be, by another agent duly authorized in this behalf, or by a legal practitioner.
