Section 684 in The Orissa Municipal Corporation Act, 2003
684. Disputes to be determined by the District Judge.
(1)When the Commissioner demands payment of any experts under Section 675 and if, his right to demand the same or the amount of the demand is disputed, or if, in the case expenses incurred by the Commissioner in taking temporary measures under Sub-section (2) of Section 425, the necessity for such temporary measure is disputed the Commissioner shall refer the case for determination to the District Judge, having jurisdiction over the place where the office of the Corporation is situated.(2)Pending the decision of the District Judge the Commissioner shall defer further proceedings for the recovery of the amount claimed by him and after the decision shall proceed to recover only such amount, if any, as may be thereby ascertained to be due.
