- No fees shall be payable by any party in respect of the fees of his adversary's Mukhtar except when such Mukhtar who also holds a certificate as a revenue agent under Section 18 of the Legal Practitioners' Act, 1879, on being duly appointed by a vakalatnama, appears, pleads and acts in any such court in any suit, appeal, application or proceedings of the class or substantially of the class of suit, appeals, applications or proceedings, which, prior to the passing of Uttar Pradesh Zamindari Abolition and Land Reforms Act, 1950, were cognizable by a revenue court.Section EDisabilities of Lawyers
