53. First. - [Half-fees.] Repealed Act XII of 1873.
Second. - Several pleaders may be engaged, but without prejudice to opposite party. - Either party may engage two or more pleaders to conduct his suit or defence, but the party found liable in costs will not be answerable for more than the established fee of one pleader on behalf of the other party.Third. - Client may withdraw his vakalatnama but pleader not to withdraw without his consent of order of Court. - It shall be competent to a party at any time to withdraw the authority vested in a pleader to act in his behalf, on giving the Court notice in writing to that effect; but it shall not be competent to a pleader to withdraw from acting in behalf of his client without his consent or the special permission of the Court.Fourth. - [Fees in certain cases.] Repealed Act XII of 1873.
