Section 390 in Chennai City Municipal Corporation Act, 1919
390. [ Recovery of sums payable by distress. [Substituted by section 200 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
- If the sum due on account of costs, damages, penalties, compensation, charges, fees, rents, expenses, contributions or other sums ascertained in the manner described in section 389 is not paid by the party liable within seven days after demand, such sum may be recovered under a warrant of the Small Cause Court by distress and sale of the movable property of such party.]
