Section 686 in The Orissa Municipal Corporation Act, 2003
686. Expenses or compensation awarded by District Judge to be recovered if necessary as if they were due under a decree of the Court.
- If the amount of any expenses or compensation as determined under Section 685 is not paid by the person who is liable to pay the same on demand, it shall be recovered in the same manner as if the same were due under a decree of a Court.
