Section 435 in Rules Under the Court-Fees Act, 1870
435.
When an order remanding a suit under Order XLI, Rule 23, is set aside on second appeal, revision or review, and the Appellate Court which passed it is required to decide the appeal on the merits, it shall not rehear the appeal until the Court-fee refunded under Section 13 of the Court-fees Act has been repaid.Cancellation of Court-Fee Stamps
