Section 41(2) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974
(2)Fees payable to pleaders for appearance before the Tribunal. -(a)The Tribunal shall fix the fees payable to pleaders for work connected with the following original proceedings before them so as not to exceed 500 in ordinary cases and Rs. 1,000 in important cases;(i)Proceedings connected with the apportionment of compensation under section 34;(ii)Proceedings connected with the apportionment of interim payment under sub-section (4) of section 40;(iii)Proceedings connected with the division of the lands in respect of which a ryotwari patta has to be granted under section 37:Provided that in respect of a batch of connected cases in which the result is determined by a single case, only one regulation fee shall be fixed.(b)(i)The Tribunal shall fix the fees payable to Pleaders for work connected with proceedings under the other provisions of the Act on the following basis, namely: -
