Section 479 in The Madurai City Municipal Corporation Act, 1971
479. Recovery of sum due as taxes.
- All costs, damages, penalties, compensations, charges, fees (other than school fees), rents (including rents for lands and buildings, demised by the corporation) expenses, contributions and other sums which under this Act or any other law or any rule, by-law or regulation made under this Act or any other law or under any contract including a contract in respect oi water-supply or drainage made in accordance with this Act, and the rules, by-laws and regulations are due by any person to the corporation shall, these is no special provision in this Act for their recovery, be demanded by bill containing particulars of the demand and notice of the liability incurred in default of payment and may be recovered in the manner provided by rules 29 and 35 of the rules contained in Part VI of Schedule II unless within fifteen days from the date of service of the bill such person shall have applied to the district munsif having jurisdiction over the corporation under section 479.
