(1)Any appearance, application, or act in, before or to any Court or authority required or authorised by this Act to be made or done by a landlord may, unless the Court or authority otherwise directs, be made or done also by an agent empowered in this behalf by a written authority under the hand of the landlord.(2)Every notice required by this Act to be served on, or given to, a landlord shall, if served on, or given to, an agent embowered as aforesaid to accept service of the same on behalf of the landlord, be as effectual for the purposes of this Act as if it had been served on, or given, to the landlord in person.(3)Every document required by this Act to be signed or certified by a landlord, except an instrument, appointing or authorising an agent, may be signed or certified by an agent or the landlord authorised in writing in that behalf.
