Section 125(1) in The U.P. Gram Sabha, Gram Panchayat and Bhumi Prabandhak Samiti Manual
(1)The District Government Counsel or Panel lawyer will generally receive fees accordingly to scale laid down in Para 199 of Chapter VIII of the Revenue Court Manual, which will be subject to a minimum of Rs. 5.00 in contested cases only for Courts subordinate to Commissioners and Rs. 10.00 for Courts of the Commissioner or Board of Revenue. [See N.S. Chaudhary's U.P. Revenue Court Manual, page 53 and U.P. Zamindari Abolition and Land Reforms Rules, 1952, Rule 114(4) (e) [Substituted by Notification No. U.O.-44/one-1/99-3-1(37)/84-180-Revenue-2-U.P. Act-1/1951-Rule-1952-Amendment (16)/Revenue-1, dated 17th November, 1999 (w.e.f. 17-11-1999).]].Cases decided by one judgment shall be deemed to be one case for the purpose of calculating the minimum fee. In complex cases requiring more time and labour, in which prescribed fee is not sufficient, proposal for payment of additional fee will be considered by Collector and when necessary, case will be referred to the Government. [Vide G.O. No. 3285/VII-B-2009-D-59, dated 31st May, 1961 and G.O. No. 112/13(10)-Rajaswa-1-73 (1), dated 23rd November, 1973].
