(1)Any act, appearance, or application before [the [Board of Revenue] [Substituted for the words 'any Collector or officer' by section 3(2) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).], or any District Collector, Collector or officer] which is required or authorized by this Act to be made or done by a landholder, may be made or done also by an agent empowered in this behalf by a written authority under the hand of such landholder.(2)Every notice required by this Act to be served on or given to a landholder shall, if served on or given to an agent empowered as aforesaid to accept service of or receive the same on behalf of the landholder, be as effectual for the purposes of this Act as if it had been served on or given to the landholder in person.(3)Every document required by this Act to be signed or certified by a landholder, [***] [The words 'except in instrument appointing or authorizing an agent' were omitted by section 9 of the Madras Estates Land (Amendment) Act, 1909 (Madras Act IV of l909), which shall be deemed to have come into force with effect from the first day of July 1908.] may be signed or certified by an agent of the landholder authorized in writing in that behalf.Rules Under Act
