Section 483 in The Madurai City Municipal Corporation Act, 1971
483. Limitations for recovery of dues.
- No distraint shall be made, no suit shall be instituted and no prosecution shall be commenced in respect of any sum due to the corporation under this Act after the expiration of a period of [twelve years] [Substituted for the words 'six years' by Tamil Nadu Municipal Laws (Third Amendment) Act, 2008 (Tamil Nadu Act 24 of 2008).] from the last day of the period in respect of which such sum is claimed, or in case the same is not claimed in respect of any specific period, from the last day of the year in which the claim arose.
