Section 452 in The Delhi Municipal Corporation Act, 1957
452. Reference to the court of the district judge in certain cases.
(1)If, when the Commissioner demands payment of any expenses referred to in section 446, his right to demand the same or the amount of the demand is disputed within ten days after such demand, the Commissioner shall [refer the case for determination [Substituted by Act 42 of 1984, section 8 for certain words (w.e.f. 10-12-1985)](a)to the Appellate Tribunal, if such demand relates to the expenses incurred in taking necessary action or steps for the completion of any act or work required to be done or executed in the event of non-compliance with any notice, order or requisition under sections 317, 325, 343, 344 and 345; [Substituted by Act 42 of 1984, section 8 for certain words (w.e.f. 10-12-1985)](b)to the court of the district of Delhi, in any other case.] [Substituted by Act 42 of 1984, section 8 for certain words (w.e.f. 10-12-1985)](2)The Commissioner shall, pending the decision on any such reference, defer further proceedings for the recovery of the sum claimed by him, and shall, after the decision, proceed to recover only such amount, if any, as is thereby declared to be due in the manner referred to in section 446.
