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Bombay Presidency - Section

Section 29 in The Bombay Pleaders Act, 1920

29. Recovery of taxed fees.

- A pleader whose bill of cost has been taxed may apply to the Court by which or by whose officer the same has been taxed, for an order against his client for the sum allowed on taxation or such sum as may remain due. The Court may make such order or may refer the pleader to a suit.Any such order may be executed under order 21 of the Code of Civil Procedure, 1908, as a decree for money.