Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(1)(a) in The Legal Practitioners' Fees Rules, 1973

(a)In suits under sections 91 and 92 of the Code of Civil Procedure, suits under the Religious Endowments Act, 1863 (Central Act XX of 1863) and suits under the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu Act 22 of 1959), the fee shall be at the discretion of the Court, subject to a minimum of Rs. 500.00 and a maximum of Rs. 1500.00.