553. Expenses of compensation and apportionment to be determined by District Judge.
(1)Where the Municipality or the Chief Officer of the Municipality or any other officer or employee of the Municipality is required by this Act or by any rules or regulations made thereunder to pay any expenses or any compensation, the amount to be so paid, if necessary, the apportionment of the same, shall, in case of dispute, be determined by the Regional Deputy Director, Local Government having jurisdiction on application having been made to him for this purpose at any time within one year from the date when such expenses or compensation first became claimable.(2)Any person feeling aggrieved by an order made under sub-section (1) may prefer an appeal to the court of District Judge, having jurisdiction within such time, as may be prescribed.(3)If the amount of any expenses or compensation ascertained in accordance with sub-section (1) or sub-section (2) is not paid on demand, it shall be recoverable as if the same were due under a decree passed by the Court.
