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[Cites 0, Cited by 0] [Section 330] [Entire Act]

State of Rajasthan - Subsection

Section 330(1) in Rajasthan Panchayati Raj Rules, 1996

(1)In a civil proceedings where the interest of the Panchayati Raj Institution alone are involved and the Panchayati Raj Institution engages a Counsel, the fee payable to the Counsel shall not ordinarily exceed Rs. 2,000/-. Head of Office shall be competent to sanction it.