Section 480 in The Madurai City Municipal Corporation Act, 1971
480. Determination by District Munsif or sums payable.
- Where in case not provided for in section 488, any municipal authority or any person is required by or under this Act or any rule, by-law, regulation or contract made under it to pay any costs, damages, penalties, compensations, charges, fees, rents, expenses, contributions or other sums referred to in section 478 the amount or apportionment of the same shall, in case of dispute, be ascertained and determined except as is otherwise provided sections 202,417,469 or 509 or in the Land Acquisition Act, 1894 (Central Act I of 1894) by the district munsif on application made to him for this purpose at any time within six months from the date when such costs, damages, penalties, compensation, charges, fees, rents, expenses, contributions or other sums first became payable.
