Section 65B in The Rajasthan Court Fees and Suits Valuation Act, 1961
65B. [ Refund of fees. [Inserted by Rajasthan Act No. 19 of 2009, dated 11.9.2009.]
- Where the Court refers the parties to a suit to any one of the mode of settlement of dispute referred to in Section 89 of the Code of Civil Procedure, 1908 (Central Act No. 5 of 1908) and the matter is settled by one of the modes provided under section 89 of the Code of Civil Procedure, the plaintiff shall be entitled to a certificate from the Court authorising him to receive back from the Collector, the full amount of the fee paid in respect of such plaint.]
