Section 397 in Gauhati Municipal Corporation Act, 1971
397. Application to the court of District Judge in other cases.
(1)Where, in any case not provided for by section 396, the Corporation or any municipal employee is required by the Act or any rule or bye-law made thereunder 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 by the court of District Judge on application having been made to it for this purpose at any time within three months from the date when such expenses or compensation first become claimable.(2)If the amount of any expenses or compensation ascertained in accordance with sub-section (1) is not paid by the person liable therefore on demand it shall be recoverable as if the same were due under a decree passed by the court of the District Judge in an original suit tried by it.
