Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 114(4)] [Section 114] [Entire Act]

State of Uttar Pradesh - Subsection

Section 114(4)(e) in U.P. Zamindari Abolition and Land Reforms Rules, 1952

(e)[ The Panel Lawyers shall be entitled to a flat rate of fee per case, irrespective of the numbers of date fixed therein as given below : [[Substituted by Notification No. Pra Sa. 148/One-1-2013-0-1 (1 )-2010 07 dated 12.06.2013, published in the U.P. Gazette, Extra., Part 4, Section (Kha) dated 12.06.2013. Prior to substitution, it stood as under :