Section 40 in The Madhya Bharat Agricultural Debtor's Relief Act, 1956
40. Pleaders etc. excluded from appearance.
- Except in proceedings under Sections 24 and 28 and sub-section (3) of Section 37, no pleader shall be entitled to appear on behalf of any party in any proceeding before the Board or the Court in appeal under this Act:Provided that the Board or the Court in appeal in the interest of justice for reasons to be recorded in writing may allow the parties to be represented at their own cost by a pleader :Provided further that pleader's fee shall not be allowed as part of the costs for the appearance of a pleader in any proceeding under this Act :Provided also that if any officer of Government is appointed or declared by a competent Court or is authorised, under any law for the time being in force as a guardian, administrator or manager of the property of a person who is under a legal disability or is incompetent or unable to manage or to act, such officer shall be entitled to appear through a representative authorised by him in writing in this behalf in any proceedings before the Board or the Court in appeal. Such representative may also submit any application or otherwise act on behalf of the officer in any such proceedings.
