- All costs, damages, compensation, penalties, charges, fees (other than school-fees), expenses, rent (not being rents for lands and buildings demised by the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] contributions) and other sums, which under this Act or any other law or rules or bye-laws made thereunder, are due by any person to the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.], may, if there is no special provision in this Act for their recovery be recovered in the prescribed manner.
