Section 20 in High Court Fees Rules, 1956

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State of Tamilnadu - Section

Section 20 in High Court Fees Rules, 1956

20. [ [Substituted by ROC No. 335/93/RR, dated the 14th December 1994.] In proceedings other than suits or interlocutory applications and other proceedings including original petitions, the Taxing Officer shall fix a reasonable fee, subject ordinarily to the minimum and maximum shown below:-

	Minimum	Maximum
	Rs.	Rs.
Judge's Summons.	150	300
Original Petitions including petitions forprobate where the genuineness of the will is not disputed andMatrimonials suits.	200	800
Testamentary suits.	500	1500

But, in cases of special difficulty or importance or where the amount of work is unusually great, the Court may allow a higher fee.]Taxation as Between Advocate and Client

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State of Tamilnadu - Section

Section 20 in High Court Fees Rules, 1956

20. [ [Substituted by ROC No. 335/93/RR, dated the 14th December 1994.] In proceedings other than suits or interlocutory applications and other proceedings including original petitions, the Taxing Officer shall fix a reasonable fee, subject ordinarily to the minimum and maximum shown below:-