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State of Tamilnadu - Section

Section 22 in High Court Fees Rules, 1956

22. The Master may, on hearing the parties, or their advocates, either refer the applicant to a suit or direct the Taxing Officer to tax the bill.

Where the Master passes an order for taxing the bill, the Taxing Officer shall proceed to do so and tire rules regulating the taxation of costs between party and party are, as far as may be, applicable to taxation between a practitioner and his client.