Section 46 in The Bengal Agricultural Debtors Act, 1936
46. Representation of party before a Board. -
[(1)] [See 46 renumbered as sub-section (1) by Bengal Act 5 of 1942.] Subject to any rules made under this Act, no legal practitioner as defined in the Legal Practitioners Act, 1879, shall represent any party in any proceedings before a Board, nor shall any other agent, without the permission of the Board, represent any party in any such proceedings.(2)[] [Sub-section (2) inserted by Bengal Act 5 of 1942.] Notwithstanding anything contained in sub-section (1) no person whose name is included in a list of touts prepared and published under sub-section (1) of section 46A shall be permitted to appear as an agent of any party before a Board.
