397. 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 of such parties under sub-section (2) of Section 396 shall be repaid by the Civil Court to such party.M. Municipal Magistrates and Proceeding before Municipal Magistrates
