Section 40(3)(iii) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965

[Cites 0, Cited by 0] [Section 40(3)] [Section 40] [Entire Act]

(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.

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