Section 10(3) in The Legal Practitioners' Fees Rules, 1973
(3)In suits under section 77 of the Indian Registration Act, 1908 (Central Act XVI of 1908), a reasonable fee at the discretion of the Court, regard being had to the time occupied in the preparation and hearing of the case and the nature of the question raised therein, subject to a minimum of Rs. 200 and maximum of Rs. 500.00 in a Munsif's Court or a Subordinate Judge's Court and a minimum of Rs. 500.00 and a maximum of Rs. 1,000.00 in the District Court.
