Section 13 in Tamil Nadu Occupants of Kudiyiruppu (Conferment of Ownership) Rules, 1972
13. Representation.
(1)In any proceeding before the authorised officer or the appellate authority, a person shall be entitled to be represented by a legal practitioner to act and plead on his behalf.(2)The authorised officer or the appellate authority, as the case may be, may permit any agent, duly authorised in writing by a party, to act and plead on his behalf:Provided that the authorised officer or the appellate authority may, at any stage of the proceedings, cancel such permission:Provided further that, in the case of such cancellation, the party concerned shall be informed of it and shall be afforded sufficient opportunity for his being thereafter represented before the authorised officer or the appellate authority, as the case may be, by another agent duly authorised in this behalf, or by a legal practitioner.
