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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Tamilnadu - Subsection

Section 36(2)(b) in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965

(b)
(i)The Tribunal shall fix the fee payable to pleaders for work connected with proceedings under the other provisions of the Act on the following basis, namely: -