Section 40(2)(a) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965

[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Tamilnadu - Subsection

Section 40(2)(a) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965

(a)The Tribunal shall fix the fee payable to the pleaders for work connected with the following original proceeding before them so as not to exceed Rs.500 in ordinary cases and Rs.1,000 in important cases : -

(i)Proceedings connected with the apportionment of compensation under section 27;

(ii)Proceedings connected with the apportionment of interim payments under section 29:

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State of Tamilnadu - Subsection

Section 40(2)(a) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965