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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Tamilnadu - Subsection

Section 41(2)(b) in Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Rules, 1974

(b)
(i)The Tribunal shall fix the fees payable to Pleaders for work connected with proceedings under the other provisions of the Act on the following basis, namely: -