Section 17 in West Bengal Land Reforms and Tenancy Tribunal Act, 1997
17. Appearance before Tribunal in any proceeding.
(1) A person making an application to the Tribunal may either appear in person with the permission of the Tribunal or take the assistance of a legal practitioner of his c mice to plead his case before the Tribunal.(2)The State Government may appoint one or more persons (whether legal practitioner or not) as its representatives to act or plead before the Tribunal.
