Report No. 266
26. Insertion of new section 45A.
After section 45 of the Advocates Act, the following section shall be inserted, namely:-
45A. Claim for compensation in certain cases.-
(1) If any person suffers loss due to the misconduct of the advocate or for his participation in strike or otherwise, then, such person may make a claim for compensation against the advocate in the appropriate forum established under any law for the time being in force.
(2) The non-payment of fees, either in full or part, by a person to his advocate shall not be a defence available for the advocate against whom such claim for compensation is made.
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