Section 2 in The Legal Practitioners (Fees) Act, 1926
2. Interpretation.-
For the purposes of this Act, unless there is anything repugnant in the subject or context,--(a)" legal practitioner" means a legal practitioner as defined in section 3 of the Legal Practitioners Act, 1879 (18 of 1879 ); and(b)a legal practitioner shall not be deemed to" act" if he only pleads, or to" agree to act" if he agrees only to plead.
