Section 36(2) in Tamil Nadu Lease-holds (Abolition and Conversion Into Ryotwari) Rules, 1965
(2)Fee payable to pleaders for appearance before the Tribunal. - (a) The Tribunal shall fix the fee payable to the pleaders for work connected with the following original proceedings before them so as not to exceed Rs. 500 in ordinary cases and Rs. 1,000 in important cases: -(i)Proceedings connected with the apportionment of compensation under section 29;(ii)Proceedings connected with the apportionment of interim payments under section 31:Provided that in respect of a batch of connected cases in which the result is determined by a single case, only one regulation fee shall be fixed.(b)(i)The Tribunal shall fix the fee payable to pleaders for work connected with proceedings under the other provisions of the Act on the following basis, namely: -
