Section 60(3) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965
(3)(i)Fees payable to pleaders for appearance before the Special Appellate Tribunal and for preparation of the case-A fixed fee of Rs. 100 for each case.(ii)Fees payable to pleaders for appearance before the Special Appellate Tribunal for arguments-if the time taken does not exceed three hours, a fixed fee of Rs. 25 for each case;if the time taken exceeds three hours, but does not exceed six hours, a fixed fee of Rs. 50 for each case;if the time taken exceeds six hours, a fixed fee of Rs. 75 for each case: Provided that in respect of a batch of connected cases, in which the result is determined by a single case, the Special Appellate Tribunal shall fix one regulation fee.(iii)The Special Appellate Tribunal shall fix the fee payable to the pleaders in each case irrespective of the fact whether it allows costs or not.AppendixForm No. 1[See rule 5 (3) (a) of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965]Office of the Manager of Inam EstateDated..........Current No.........ToSri..............residing at...........village...................taluk.Whereas you are reported to be in occupation of the land specified in the Schedule hereunder, which vests in the Government under section 3(b) of the Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963 (Tamil Nadu Act 26 of 1963), and whereas you are not personally cultivating the said land and as your occupation is objectionable, you are hereby given notice that if you so desire, you may appear before me/on...............[(date)] [The date should be at least seven days after the date of service of the notice].................at why you should not be dispossessed of the said land under the proviso to section 3(d) of the said Act. (As amended by G.O. Ms. No. 1398, Revenue, dated 9-5-1972).
