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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Uttar Pradesh - Subsection

Section 73(7) in U.P. Revenue Code Rules, 2016

(7)In addition to the fee enumerated in sub-rule (4) of this rule, the Panel Lawyers appointed under section 72 of the Code shall be paid drafting fee as under:
Sl. No. Particulars of drafting Fees
1 2 3
1. Application/objection Rs. 100/-
2. Plaint/written statement Rs. 500/-
3. Affidavit/Counter Affidavit/Rejoinder Affidavit Rs. 300/-
4. Memo of appeal/Memo of revision/ Memo of Review Rs. 700/-
5. Written argument, ifany(a) before Tahsildar,S.D.O. or C.O.;(b) before districtlevel officer;(c) beforeCommissioner/Additional Commissioner;(d) before Board;(e) before HighCourt.provided that fee for written argument would bepaid only when the written argument is filed with the permissionof the court or on the resolution of the Bhumi Prabandhak Samiti. Rs. 400/-Rs. 500/-Rs. 750/-Rs. 1000/-Rs. 1500/-
Provided that no fee shall be paid on the application moved for adjournment.