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State of Andhra Pradesh - Section

Section 15 in A.P. Advocates' Fee Rules, 2010

15.

In all other original petitions relating to matrimonial causes, Land Acquisition matters, claims regarding Motor Vehicle Accidents, Claims under the Arbitration Act and grant of Succession Certificate or Letter of Probate the fee shall be fixed by the Court at not less than Rs. 1,500/ - and not more than Rs. 25,000/- at its discretion subject to the provision of Rule 18 below.