Section 396 in Chennai City Municipal Corporation Act, 1919
396. Recovery of tax, etc., by suit.
- Nothing herein contained shall preclude the corporation from suing in a Civil Court for the recovery of any tax, duty, [***] [Omitted the word 'toll' by Schedule 1 to the Tamil Nadu Motor Vehicles Taxation Act, 1931 (Tamil Nadu Act III of 1931).] or other amount due under this Act.
