Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 12] [Entire Act] State of Tamilnadu - Subsection Section 12(d) in Rules Under The Tamil Nadu Estates (Supplementary) Act, 1956 (d)In the cases mentioned in clauses (b) and (c), the Pleader's fee shall be allowed on the same scale as in money suits/appeals in Civil Courts.
