Section 101I in U.P. Zamindari Abolition and Land Reforms Rules, 1952
101I.
Any appearance, application or act before the Mines Tribunal may be made or done by the party in person or by a pleader duly engaged to act on behalf of a party to the reference :Provided that the Mines Tribunal may also direct any party to the reference to appear in person before it whenever it is considered necessary and expedient by the tribunal so to do.
