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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Haryana - Subsection

Section 86(1) in The Punjab Tenancy Act, 1887

(1)Appearance before a Revenue Officer as such, and applications to and acts to be done before him, under this Act may be made or done.
(a)by the parties themselves, or
(b)by the recognized agents or a legal practitioner:
Provided that the employment of a recognised agent or legal practitioner shall not excuse the personal attendance of a party to any proceeding in any case in which personal attendance is specially required by an order of the officer.