589. [ Fees allowable on taxation in proceedings for execution of decrees and orders or objections therein. [Substituted by Notification No. 70/VIII-b-188, dated 31-1-1989 (w.e.f. 26-8-1989).]
- No fees shall be allowable on taxation in proceedings for execution of decrees or orders, unless an objection of the nature of that under Section 47, or under Order XXI, Rule 58 of the Code of Civil Procedure, or an application for setting aside a sale under Order XXI, Rule 90 or complaining of resistance or obstruction by any person in obtaining possession of property under Order XXI, Rule 97 of the Code of Civil Procedure, is made, or any appeal or revision preferred from orders on any such objection or application, and in all such objections, applications and appeals from orders thereon, the fees allowable on taxation shall be one-fourth of those specified in Rule 585 on the valuation of the property affected by or involved in the objection application or appeal.]
