14. [ Refund of fee on application for review of judgement. [Substituted by M.P. Act No. 17 of 1978.]
- Where an application for a review of judgement is presented on or after thirtieth day from the date of the decree, the Court, unless the delay was caused by the applicant's laches, may, in its discretion, [grant him a certificate authorising him to receive back from the Collector or by way of electronic transfer in such manner as may be prescribed, so much of the fee paid on the application as exceeds the fee which would have been payable had it been presented before such day.]]
