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State of Tamilnadu - Section

Section 25 in High Court Fees Rules, 1956

25. When a bill has been taxed in the maimer as aforesaid, the Master shall hear objections, if any, and determine the amount payable to the practitioner and make an order directing the client or his legal representative to pay the amount so determined. Such order may be executed under Order XXI, Civil Procedure Code, as a decree for money.

Order VIAllowances to Parties in Respect of Witnesses