Section 56 in The Rajasthan Revenue Courts Manual, 1956
56. Appearance to be through recognised Agents.
- Any appearance or act in any Revenue Court required or authorised by any law to be made or done by a party in such a court may, except when otherwise expressly provided by any law for the time being in force, be made or done by the party in person or by his recognised agent or by a legal practitioner or a Revenue agent appearing or acting as the case may be on his behalf:Provided that such appearance shall if the court so directs be made by the party in person.
