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State of Tamilnadu - Section

Section 9 in Tamil Nadu Cultivating Tenants Protection Rules, 1955

9.

In any proceeding before a Court or a Revenue Divisional Officer, the Court or the Revenue Divisional Officer, as the case may be, may permit any agent authorised by a party to plead on his behalf.Provided that the Court or the Revenue Divisional Officer may, at any stage of the proceedings cancel the permission.