Section 40(3) in Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965
(3)(i)Fees payable to pleaders for appearance before the Special Appellate Tribunal and for preparation of the case. - A fixed fee of Rs.100 for each case.(ii)Fees payable to pleaders for appearance before the Special Appellate Tribunal for arguments, if the time taken does not exceed three hours, a fixed fee of Rs.25 for each case, if the time taken exceeds three hours but does not exceed six hours, a fixed fee of Rs.50 for each case, if the time taken exceeds six hours, a fixed fee of Rs.75 for each case:Provided that in respect of a batch of connected cases, in which the result is determined by a single case, the Special Appellate Tribunal shall fix one regulation fee under item (ii) above.(iii)The Special Appellate Tribunal shall fix the fee payable to the pleaders in each case irrespective of the fact whether it allows costs or not.AppendixForm No. 1[See rule 5(3) of the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Rules, 1965]ToSri....................................................................... residing at ............................................................................village ...........................................................................taluk.Whereas, you are reported to be in occupation of the land specified in the Schedule hereunder, which has vested in the Government under section 3(b) of the Tamil Nadu Minor Inams (Abolition and Conversion into Ryotwari) Act, 1963 (Tamil Nadu Act 30 of 1963), and whereas there are grounds to believe that you are not prima facie entitled to ryotwari patta in respect of the said land and that your occupation is objectionable, you are hereby given notice that, if you so desire, you may appear before me on......[(date)] [The date shall be at least seven days after the date of service of the notice.] at.....(time) at.........(place) or show cause, in writing, before that date, why you should not be disposed of the said land, under the proviso to section 3(d) of the said Act.
