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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(ii) in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Rules, 1956

(ii)The Court or the Tribunal may, as the case may be, permit any agent duly authorised in writing by a party to act and plead on his behalf, provided that the Court or the Tribunal may, at any stage of the proceeding, cancel such permission: