(1)Any act, appearance, or application before [the [Board of Revenue] [Substituted for the words 'any Collector or officer' by section 3(2) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).], or any District Collector, Collector or officer] which is required or authorized by this Act to be made or done by a landholder, may be made or done also by an agent empowered in this behalf by a written authority under the hand of such landholder.
