Section 381 in Jammu and Kashmir Municipal Corporation Act, 2000
381. Repayment of half fee on settlement before hearing.
- Whenever an application, appeal or reference made under this Act or any bye-law made thereuneder to the court of the District Judge, is settled by agreement between the parties before the hearing, half the amount of all fees paid up to that time, shall be repaid by the court to parties by whom the same have respectively been paid.
