Section 396 in Gauhati Municipal Corporation Act, 1971
396. Reference in the court of the District Judge in certain case.
(1)If, when the Commissioner demands payment of any expenses referred to in section 390, his right to demand the same or the amount of the demand is disputes within fourteen days after such demand the Commissioner shall refer the case for determination to the Court of District Judge.(2)The Commissioner, shall, pending the decision of any such reference, defer further proceeding for the recovery of the sum claimed by him and shall, after the decision, proceed to recover only such amount, if any, as is thereby declared to be due in manner referred to in section 390.
