Section 284 in The Rajasthan Revenue Courts Manual, 1956
284. Payment of fees to Legal Practitioner Scale of fees prescribed.
- In all suits or applications of a judicial or quasi- judicial nature pending in any Revenue Court or office and being suits or applications for money or in respect of a claim the pecuniary value of which can exactly be defined, the sums which may be charged to an unsuccessful party in respect of the fees of his adversary's advocate, pleader, vakil or attorney shall not exceed the amount, if any, actually certified as paid in the court or the maximum prescribed in the Schedule below, whichever be less :-
