Section 78(2) in Karnataka Court-Fees and Suits Valuation Act, 1958
(2)In particular and without prejudice to the generality of the foregoing power, rules may be made to provide for or regulate all or any of the following matters, namely:-(a)the fees chargeable for serving and executing processes issued by the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.] Revenue Appellate Tribunal and by the Revenue courts;(b)the remuneration of the persons necessary to be employed for the service and execution on such processes;(c)the fixing by Deputy Commissioners of the number of persons necessary to be employed for the service and execution of such process;(d)the guidance of Deputy Commissioners in the exercise of their powers under Chapter VI;(e)[ to (j) [xxx] [Omitted by Act 10 of 2003 w.e.f. 1.4.2003.]
