(1)Any appearance, application or act in or to any Land Tribunal [or Appellate Authority] [Inserted by Act No. 35 of 1969.] or the Land Board [or Taluk Land Board] [Inserted by Act 17 of 1972.] required or authorised by law to be made or done by a party in such Land Tribunal [or Appellate Authority] [Inserted by Act No. 35 of 1969.] or the Land Board [or Taluk Land Board] [Inserted by Act 17 of 1972.] may be made or done by the party in person or by his recognised agent or by a pleader appearing, applying or acting, as the case may be, on his behalf:Provided that any such appearance shall, if the Land Tribunal [or Appellate Authority] [Inserted by Act No. 35 of 1969.] or Land Board [or Taluk Land Board] [Inserted by Act 17 of 1972.] so directs, be made by the party in person.
