Section 503(1) in The Mumbai Municipal Corporation Act, 1888
(1)If, when the Commissioner [or the General Manager] demands payment of any expenses under section 491, his right to demand the same or the amount of the demand is disputed, or if, in the case of expenses incurred by the Commissioner in taking temporary measures under sub-section (2) of section 329, the necessity for such temporary measures is disputed, the Commissioner [or the General Manager, as the case may be] [These words were inserted by Bombay 48 of 1948, Section 55.], shall refer the case for the determination of the Chief Judge of the Small Cause Court.
