Section 481 in The Madurai City Municipal Corporation Act, 1971
481. Proceeding before District Munsifs Court.
(1)On any application under he provisions of section 480 the said Court of district munsif shall summon the other party to appear before him.(2)On the appearance of the parties, or, in the absence of any of them, on proof of due service of the summons, the said Court of district munsif may hear and determine the case.(3)In every such case the said Court of district munsif shall determine the amount of the costs and shall direct by which of the parties the same shall be paid.
