Section 653 in Greater Hyderabad Municipal Corporation Act, 1955
653. Persons liable for expenses or compensation may be sued for recovery thereof.
- Instead of proceeding in any manner aforesaid for the recovery of any expenses or compensation of which the amount due has been ascertained as hereinbefore provided, or after such proceedings have been taken unsuccessfully or with only partial success, the sum due, or the balance of the sum due, as the case may be, may be recovered by a suit brought against the person liable for the same in any Court of competent jurisdiction.
