Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Andhra Pradesh - Section Section 21 in A.P. Advocates' Fee Rules, 2010 21. In all execution petitions filed for the first time, the Court shall fix a fee which is 1/2 of the fee allowed in the suit or proceeding as the case may be under the above rules in case of contest and 1/4th in cases where there is no contest.
