558. Right of a Mukhtar entitled to a practice as a Mukhtar.
- A Mukhtar entitled by his certificate to practice as a Mukhtar in any subordinate civil court being duly appointed by a vakalatnama may not plead before such court. He may, however, address it for the purpose of stating the nature and effect of any application but may not offer any legal argument. He may not examine or cross-examine any witness without the special leave of the court. He may perform the following acts, namely-(1)present plaint, memorandum of appeal or petition;(2)file written statement;(3)file objection;(4)receive service of purposes;(5)apply for summonses to persons whose attendance may be I required either to give evidence or to produce document;(6)pay into court process-fee, money or security for money;(7)give notice requiring admission of genuineness of a document;(8)inspect record;(9)apply for the summoning of the record of a case;(10)instruct an Advocate, Vakil or pleader;(11)be present at the execution of a commission;(12)apply for and receive a copy;(13)bid for purchase for his principal any property which such principal may himself legally bid for a purchase;(14)receive delivery of possession of immovable property, decreed or sold;(15)receive back documents produced in evidence; or(16)receive funds or repayment of court-fees moneys or securities for money;Provided that a Mukhtar who also holds a certificate as a revenue agent under Section 18 of the Legal Practitioner's Act, 1879, may on being duly appointed by a Vakalatnama, appear, plead and act in any such court [in any reference, appeal another proceedings which on the day immediately preceding the day of the coming into force of the U. P. Nagar Mahapalika Adhiniyam, 1959*, was cognizable by the Commissioner or the District Magistrate, or] [Added by Notification No. 24/VIII-b-180 and 1, published in U. P. Gazette, Part II, Dated 2-10-1961.] in any suit, appeal, application or proceeding or the class or substantially of the class of suits, appeals, applications or proceedings which prior to the passing of the U. P. Zamindari Abolition and Land Reforms Act, S-1950, were cognizable by revenue court. Where a question arises as to the right of any Mukhtar to appear, plead and act in any case under this proviso the decision of the court in which such case is proceeding shall be final for the purposes of that case.* See now U. P. Municipal Corporation Act, 1959.
