Section 403 in Gauhati Municipal Corporation Act, 1971
403. Repayment of half fee of settlement before hearing.
- Whenever any application, appeal or reference made under this Act or any rule or bye-law made thereunder to the Court of District Judge is settled by agreement between the parties before the hearing, half the amount of all fees paid up to that time shall have be repaid by the court to the parties by whom the same have respectively been paid.
