Section 522(3) in Uttar Pradesh Municipal Corporation Act, 1959
(3)If, when the Municipal Commissioner demands payments of any expenses under sub-section (1), his right to demand the same or the amount of the demand is disputed, or if, in the case of expenses incurred by the Municipal Commissioner in taking temporary measures under sub-section (2) of Section 308, the necessity for such temporary measures is disputed, the Municipal Commissioner shall refer the case for the determination of the Judge.
