Section 24 in The Punjab Relief of Indebtedness Act, 1934
24. Appearance of party before board by agent or legal practitioner.
- In any proceedings under this part of the Act, any party may [* * * * * *] [The words 'with the permission of the board' omitted by Punjab Act 12 of 1940, section 11(a).] be represented by an agent authorised in writing or [with the permission of the board by a legal practitioner.] [Inserted by Punjab Act 12 of 1940, section 11(b).]
