Section 34(3)(c) in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973

[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

(c)The Tribunal shall fix the fee payable to the Pleaders in each case, irrespective of the fact whether it allows costs or not.

Legal Document View