Legal Document View

Unlock Advanced Research with PRISMAI

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

State of Assam - Section

Section 134 in Civil Suit Rules (Assam)

134. Payment of Government pleader's bills.

- Government pleaders will draw their bills, showing the particulars of the cases with respect to which the fees are due to them, and the bills will be paid at the treasury, after they have been passed by the District Officer as correct. In the case of appearance before the Assam Board of Revenue the Government pleader shall certify on the bills that the Board have fixed the fees by order. The bills for fees of pleaders in connection with civil cases and pauper suits are to be countersigned by the Commissioner of Divisions, Assam and Heads of Departments. In Sadiya and Balipara Frontier Tracts such bills are to be countersigned by the Legal Remembrancer, Assam.