Section 685 in The Orissa Municipal Corporation Act, 2003
685. Amount of expenses or compensation to be determined to all cases of dispute by the District Judge.
- If, any case not falling under Section 675 any person is required by any rule or bye-law framed under this Act, to pay expenses or any compensation, the amount to be so paid and if necessary the apportionment of the same, shall in case of dispute be determined except as is otherwise provided in Section 684 or other provisions of this Act, by the District Judge on application being made to him for this purpose at any time within one year from the date when such expenses or compensation first became claimable.
