Section 89(3) in The Code of Civil Procedure, Svt. 1977 (1920 A.D.)
(3)Notwithstanding anything contained in the Court Fees Act, Samvat, 1977, where the Court refers the parties to the suit to any one of the mode of settlement of dispute in this section, the plaintiff shall be entitled to a certificate from the Court authorizing him to receive back from the collector, the full amount of the fee paid in respect of such plaint.] [Inserted by Act No. X of 1960.]Special Case
