Section 4 in The Government Management of Private Estates Act, 1892
4. Power to levy special charges.
- In cases where an officer of the Government is employed to give legal advice or to audit accounts on behalf of any estate, the [State Government] [Substituted for "Provincial Government" by Adaptation of Law Order, 1950], if it considers the services rendered to be of a special nature, may, in its discretion, direct a special charge to be made against that estate on account of such services, irrespective of the rate leviable under the last foregoing section.
