27. High Court and Chief Controlling Revenue- authority to fix fees on civil and revenue proceedings. The High Court shall, from time to time, fix and regulate the fees payable by any party in respect of the fees of his adversary' s advocate, pleader, vakil, mukhtar or attorney upon all proceedings (a) on the appellate side of such Court, (b) in the case of a High Court not established by Royal Charter, on its original side, and (c) in subordinate Courts, 2[ and in respect of the fees of his adversary' s revenue- agent appearing, pleading or acting under section 10]. The Chief Controlling Revenue- authority 1[ shall, from time to time, fix and regulate the fees payable upon all proceedings in the revenue- offices by any party in respect of the fees of his adversary' s advocate, pleader, vakil, attorney, mukhtar or revenue- agent. Tables of the fees so fixed shall be published in the Official Gazette. Exception as to agents mentioned in section 20. Nothing in this section applies to the agents mentioned in the proviso to section 20. 28 to 31. Agreements with clients. Power to modify or cancel agreements. Agreements to exclude further claims. Reservation of responsibility for negligence. 28 to 31.[ Agreements with clients. Power to modify or cancel agreements. Agreements to exclude further claims. Reservation of responsibility for negligence.] Rep. by the Legal Practitioners (Fees) Act, 1926 (21 of 1926 ). CHAPTER VII PENALTIES CHAPTER VII PENALTIES