Section 473 in The Coimbatore City Municipal Corporation Act, 1981
473. Power of Commissioner to agree to receive payment of expenses in instalments.
- Instead of recovering any such expenses as aforesaid in the manner provided under section 478, the Commissioner may, if he thinks fit and with the approval of the standing committee taken an agreement from the person liable for the payment thereof, to pay the same in instalments of such amounts and at such intervals as will secure the payment of the whole amount due, with interest thereon at the rate of twelve per centum, per annum, within a period of not more than five years.
