Section 558(16) in The General Rules (Civil), 1957
(16)receive funds or repayment of court-fees moneys or securities for money;Provided that a Mukhtar who also holds a certificate as a revenue agent under Section 18 of the Legal Practitioner's Act, 1879, may on being duly appointed by a Vakalatnama, appear, plead and act in any such court [in any reference, appeal another proceedings which on the day immediately preceding the day of the coming into force of the U. P. Nagar Mahapalika Adhiniyam, 1959*, was cognizable by the Commissioner or the District Magistrate, or] [Added by Notification No. 24/VIII-b-180 and 1, published in U. P. Gazette, Part II, Dated 2-10-1961.] in any suit, appeal, application or proceeding or the class or substantially of the class of suits, appeals, applications or proceedings which prior to the passing of the U. P. Zamindari Abolition and Land Reforms Act, S-1950, were cognizable by revenue court. Where a question arises as to the right of any Mukhtar to appear, plead and act in any case under this proviso the decision of the court in which such case is proceeding shall be final for the purposes of that case.* See now U. P. Municipal Corporation Act, 1959.
