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State of Uttar Pradesh - Section

Section 486 in Uttar Pradesh Municipal Corporation Act, 1959

486. Repayment of half fees on settlement before hearing.

- Whenever any application, appeal or reference made to the Judge under this Act is settled by agreement of the parties before the hearing, half the amount of all fees paid up to that time shall be repaid by the Judge to the parties by whom the same have been respectively paid.Appointment of Magistrates