Section 7 in Rules Under The Tamil Nadu Estates (Supplementary) Act, 1956
7.
(1)In any proceedings before a Tribunal or a Special Appellate Tribunal, a party shall be entitled to be represented by a legal practitioner to act and plead on his behalf.(2)The Tribunal or the Special Appellate Tribunal, as the case maybe, may permit any agent duly authorised in writing by a party, to act and plead on his behalf:Provided that the Tribunal or the Special Appellate Tribunal may, at any stage of the proceedings, cancel such permission:Provided further that in the case of such cancellation, the party concerned shall be informed of such cancellation and he shall be afforded reasonable opportunity for his being thereafter represented before the Tribunal or the Special Appellate Tribunal by a legal practitioner or by any other agent duly authorised in this behalf.
