(1)Any person aggrieved by the order fixing the betterment charges under section 35 may, by a written application to the Highways Authority, require that the matter be referred, if the land in relation to which the order is made is situated-(i)in the City of Chennai, to the Principal Judge of the City Civil Court, Chennai, and(ii)elsewhere, to the Principal District Judge of the district, within whose jurisdiction the land is situate.
