Section 25 in Andhra Pradesh Land Grabbing (Prohibition) Special Court Regulations, 1988
25. Advocate's fees certificate -
The Advocate's fees shall be determined by the Special Court. Unless the Special Court otherwise orders and except in the case of an advocate-appearing on behalf of the Government no fees shall in any case be entered as recoverable in the order except on production of a certificate signed by the advocate that he had received such fees and such certificate shall be filed in the office of the Registrar within 7 days from the date of order of the Special Court.
