Section 76 in Presidency Small Cause Courts Act, 1882
76. Expense of employing legal practitioners.
- The expense of employing an advocate, vakil, attorney or other legal practitioner incurred by any party shall not be allowed as costs in any suit or in any proceeding under Chapter VII of this Act, in the Small Cause Court, in which suit or proceeding the amount or value of the subject-matter does not exceed twenty rupees, unless the-Court is of opinion that the employment of such practitioner was under the circumstances reasonable.
