Section 479 in The Coimbatore City Municipal Corporation Act, 1981
479. Determination by district munsif or sums payable.
- Where in case not provided for in section 487, any municipal authority or any person is required by or under this Act or any rule, by-law, regulation or contract made under it to pay any costs, damages, penalties, compensations, charges, fees, rents, expenses, contributions or other sums referred to in section 478 the amount or apportionment of the same shall, in case of dispute, be ascertained and determined except as is otherwise provided n sections 202,416,468 or 510 or in the Land Acquisition Act, 1894 (Central Act of 1894) by the district munsif on application made to him for this purpose at any time within six months from the date when such costs, damages, penalties, compensation, charges, fees, rents, expenses, contributions or other sums first became payable.
