Section 35 in The Displaced Persons (Debts Adjustment) Act, 1951
35. Taxation of lawyer's fees.
In directing payment of costs by any person as costs in respect of fees to any legal practitioner employed in any proceeding before it, the Tribunal shall be guided by any rules for the time being in force regulating the payment of such costs in proceedings of a similar nature before the ordinary Civil Courts, and shall not award more than one-half of what in its opinion the costs before the Civil court would have been.
