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State of Assam - Section

Section 107A in Civil Suit Rules (Assam)

107A.

In any case governed by Rules 104, 105, 106 or 107, if it appears to the Deputy Commissioner that the fees arrived at on the calculation prescribed or as awarded in the decree are inadequate in view of the labour involved in the particular case, he may with the approval of the Legal Remembrancer, sanction such additional fees as in the circumstances.