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[Cites 0, Cited by 0] [Section 34(2)] [Section 34] [Entire Act]

State of Tamilnadu - Subsection

Section 34(2)(b) in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973

(b)For arguments, if the time taken does not exceed three hours, a fixed fee of Rs. 35 for each case; if the time taken exceeds three hours, but does not exceed six hours, a fixed fee of Rs. 50 for each case and if the time taken exceeds six hours, a fixed fee of Rs. 75 for each case: