Section 6(3) in West Bengal Land Reforms Rules, (Bargadars) Rules, 1956
(3)Such application may be presented by the applicant or by his agent duly authorised by him in writing to the officer or authority appointed under sub-section (1) of section 18 for the area in which the land is situated, or where for any area two or more officers or authorities are appointed under the said sub-section, to such of those officers or authorities as may be specially appointed by the State Government for the purpose of receiving such application. The applicant and the opposite party may also be represented by agents so authorised before the officer or authority disposing of the application:Provided that no legal practitioner as defined in section 3 of the Legal Practitioners Act, 1879 (18 of 1879) shall be allowed to appear, plead or act in any capacity on behalf of any party before any officer or authority appointed or empowered, as the case may be, under section 17, section 18 or sub-section (1) of section 19B, or mentioned in section 20B unless such legal practitioner is himself a party to the proceedings.
