Section 371(1) in The City of Nagpur Corporation Act, 1948
(1)Where the Corporation or any municipal officer or servant or any other person is required by this Act or by any rule or by-law made thereunder to pay any expenses or any compensation, the amount to be paid and, if necessary, the apportionment of the same, shall in case of dispute, be determined by the District Court, Nagpur, on application being made to him for this purpose at any time within six months from the date when such expenses or compensation first become claimable.
