Section 344 in Tamil Nadu District Municipalities Act, 1920
344. Recovery of sum dues as taxes.
- All costs, damages, penalties, compensation, charges, fees (other than school fees), expenses, rents (not being rents for lands and buildings demised by the municipal council), contributions and other sum which under this Act or any other law or rules or by-laws made thereunder, or under any contract in respect of water-supply [or drainage] [ These words were substituted for the words 'drainage or scavengings' by section 136(ii) of the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] made in accordance with this Act, the rules or by-laws are due by any person to the council, may, if there is no [special provision in this Act for their recovery] [These words were substituted for the words 'special provision for their recovery contained in this Act' by the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930).] be demanded by bill as provided in the rules in Schedule IV and recovered in the manner provided [therein] [These word was substituted for the words 'in those rules' by the Tamil Nadu District Municipalities (Amendment) Act, 1930 (Tamil Nadu Act X of 1930)],
