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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(1)(b) in The Legal Practitioners' Fees Rules, 1973

(b)In applications under sections 47(4) and 90(4) (a) of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu Act 22 of 1959), the fee shall be at the discretion of ' the Court, subject to a minimum of Rs. 500.00 and a maximum of Rs. 1,500.00.