Section 36BB in Maharashtra Land Revenue Code, 1966
36BB. [ Pleaders, etc. excluded from appearance. [Section 36BB was inserted by Maharashtra 11 of 1977, section 2.]
- Notwithstanding anything contained in this Act or any law for the time being in force, no pleader shall be entitled to appear on behalf of any party in any proceedings under Sections 36, 36A or 36B before the Collector, the Commissioner or the State Government:Provided that, where a party is a minor or lunatic, his guardian may appear, and in the case of any other person under disability, his authorised agent may appear, in such proceedings.Explanation. - For the purpose of this Section, the expression 'pleader' includes, an advocate, vakil or any other legal practitioner.]
