Section 5(1) in The M.P. Lok Parisar (Bedakhali) Niyam, 1975
(1)Where any person on whom a notice [x x x] [Omitted by Notification No. F-13-37-80-II-A(3), dated 6-5-1980.] under this Act has been served desires to be heard through his representatives, he shall authorise such representative in writing.
