Section 424 in Arunachal Pradesh Municipal Act, 2007
424. Repayment of half of fees on settlement before hearing.
- Whenever under this Act any application, appeal or reference to a Civil Court having jurisdiction is settled by agreement between the parties concerned before hearing of such application, appeal or reference half the amount of any fee paid by any such parties under sub-section (2) of section 423 shall be repaid by the Civil Court to such party.M. Municipal Magistrate and proceedings before Municipal Magistrates
