Section 9(3) in The Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948

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Bombay Presidency - Subsection

Section 9(3) in The Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948

(3)The costs in respect of employing a legal practitioner when allowed shall be on the following scale in respect of any legal practitioner entitled to appear.-(

(a) In an appealfrom an order in a miscellaneous application.	Not more than Rs.45.
(b) In an appealfrom a decree or order in a suit or proceeding suit orproceeding.	According to thesale applicable for an original
(c) Inrevisionalproceedings under sub-section (3) of section 29.	Not more than Rs.45.

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Bombay Presidency - Subsection

Section 9(3) in The Bombay Rents, Hotel and Lodging House Rates Control Rules, 1948