Section 67(1) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972
(1)Appearances before a Revenue Officer as such, and applications to and acts to be done before him, under this Act may be made or done -(a)by the parties themselves; or(b)by their recognised agents or a legal practitioner:Provided that the employment of a recognised agent or legal practitioner shall not excuse the personal attendance of a party to any proceeding in any case in which personal attendance is especially required by an order of the officer.
