Section 378 in Haryana Municipal Corporation Act, 1994
378. Repayment of half fees on settlement before hearing.
- Whenever an application, appeal or reference made under this Act or any bye-law made thereunder 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 the Parties by whom the same have respectively been paid.
