Section 124 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
124. Legal practitioners.
(1)No legal practitioner shall act for any party before any Revenue Court in any proceeding under the Code or the rules made thereunder, unless he has been appointed for the purpose by such party by a document in writing signed by such party or by his recognised agent or by some other person duly authorised by or under a power of attorney to make such appointment.(2)Every such appointment shall be filed before the Revenue Court, and shall be deemed to be in. force until determined with the leave of the Revenue Court by a writing signed by the party or the legal practitioner, as the case may be, and filed before the. Revenue Court or until the party or the legal practitioner dies or until all proceeding in the case are ended so far as regards the party.(3)For the purposes of sub-rule (2), an appeal from any order in the case, an application for revision or review and any application or act for the purpose of obtaining copies of documents or return of document produced or filed in the case or of obtaining refund of moneys paid before the Revenue Court in connection with the case shall be deemed to proceedings in the case.(4)If the party is unable to write his name, his thumb mark upon the document appointing the legal practitioner or upon the writing determining such appointment shall be attested by a witness.(5)No legal practitioner, who has been engaged for the purpose of pleading only, shall plead on behalf of any party, unless he has laid before the Revenue Court a memorandum of appearance signed by himself and stating-(a)The names of the parties to the case;(b)The name of the party for whom he appears; and(c)The name of the person by whom he is authorised to appear:Provided that nothing in this rule shall apply to any legal practitioner engaged to plead on behalf of any party by any other legal practitioner who has been duly appointed to act before the Revenue Court on behalf of such party.
