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 8] [Entire Act] State of Tamilnadu - Subsection Section 8(4) in The Legal Practitioners' Fees Rules, 1973 (4)Where a suit or appeal is re-heard on review, the fee for the rehearing shall be one-half of the fee allowable on the amount or Value or the claim calculated as under rule 3(2).
