Section 35(2) in The Bhopal And Vindhya Pradesh (Courts), Act, 1950
(2)[Sub- section (1) omitted, ibid] If the [Subs. by the Adaptation of Laws (No. 2) Order, 1956, for" Court of the Judicial Commissioner"] High Court], on an application in respect of which the fee payable [Subs., ibid., for" under sub- section (1)"] for the exercise of its jurisdiction under section 34] has been paid, sets aside or modifies a decree or order of the Court below or remands the case for a fresh decision, the [Subs. by the Adaptation of Laws (No. 2) Order, 1956, for" Court of the Judicial Commissioner"] High Court] may grant to the applicant a certificate authorizing him to receive back from the Collector of the district in which such Court is situated the full amount of such fee or such part thereof as the [Subs. by the Adaptation of Laws (No. 2) Order, 1956, for" Court of the Judicial Commissioner"] High Court], having regard to the circumstances of the case, may think fit.
