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State of Maharashtra - Section
Section 56 in Caste questions, Pleaders
56. Pleaders liable to suspension or dismissal without prejudice to private action for damages.
- A pleader accused of a criminal offence, or guilty of misbehaviour or neglect of duty, shall be liable to be suspended or dismissed [* * *] [The words and figures 'under the rules regarding Commissioners, contained in the third clause of section 38 of this Regulation' were repealed by the Amending Act. 1895 (16 of 1895).]; but nothing herein contained shall prevent a party from instituting an action for damages against his pleader, when he may consider himself injured by his acts or omissions.Appendices A to I[Repealed Acts XII of 1876, X of 1873, XII of 1873 and VI of 1866.]Appendix J(See section 48, clause third)Form of Sanad Granted to A PleaderTo.A. B., inhabitant of -In conformity with the provisions of Regulation II, A. D. 1827, you, A. B., are hereby appointed to the office of Pleader in the Court of you will not be liable to be removed from your situation during your good behaviour, while you discharge your duty with zeal and integrity, under the rules contained in the Regulations which now are or hereafter may be in force.By order of the Sadr Diwani Adalat.(Signed by the Registrar)The Pleader's fees isAppendix K(See section 50, clause first)Form of Power of Attorney to enable a Pleader to act in a suitIn the Court of.....Suit for Rs............... Plaintiff.against.......... Defendant.I ... plaintiff (or defendant, as the case may be) do hereby authorise to appear and act as Pleader for me in the above suit.Witness my hand, his ............ day of...... 19 .......| (Signed or the mark of) | [ | The plaintiff or Defendant. |
| in suits for not more than Rs. 2,000 | three per cent. |
| in suits for from Rs. 2,000 to 10,000 inclusive- on Rs. 2,000as above, and on the remainder | two per cent. |
| in suits for from Rs. 10,000 to 20,000 inclusive- on Rs.10,000 as above, and on the remainder | one per cent. |
| in suits for more than Rs. 20,000- on that sum as above, andon the remainder | half per cent. |