Section 13(2) in West Bengal Premises Tenancy Rules, 1956
(2)Such application may be presented by the applicant himself or by his agent duly authorised by him in writing. The applicant and the opposite party may also be represented by agents so authorised before the Controller:Provided that if the person representing a party is a legal practitioner and holds a Vakalatnama from the party in this behalf, no separate authorisation shall be necessary.
