Section 93 in Rules Under the United Provided Provinces Encumbered Estates Act, 1934
93. [Section 14(7) 54(1)].
- For the purposes of awarding cost under subsection (7) of section 14 of the Act in respect of a claim decided by the Special Judge, legal practitioner's fees shall be taxable at the rate prescribed of the taxation of legal practitioners fees in suits by the General Rules (Civil) of the High Court of Judicature at Allahabad or the Oudh Civil Rules, as the case may be.
