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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Tamilnadu - Subsection

Section 40(2)(b) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965

(b)
(i)The Tribunal shall fix the fee payable to pleaders for work connected with proceedings under the other provisions of the Act, on the following basis, namely : -