Section 504 in The Mumbai Municipal Corporation Act, 1888
504. [ Amount of expenses or compensation to be determined in all cases of dispute by the Chief Judge of the Small Cause Court. [As to appeal to High Court from decision under section 503 or section 504, see Act 12 of 1888, Section 3, As to period of limitation for such appeals, see by Bombay 48 48 of 1948, Section 5.]
- If, in any case not falling under section 491, any person is required by this Act, or by any regulation or by-law framed under this Act, to pay any expenses or any compensation, the amount to be so paid and, if necessary, the apportionment of the same, shall, in case of dispute, be determined, except as is otherwise provided in sections 503 and 515, by the Chief Judge of the Small Cause Court on application being made to him for this purpose at any time within one year from the date when such expenses or compensation first became claimable.]
