Section 269 in The Gujarat Municipalities Act, 1963
269. Costs or expenses how determined and recovered.
- If a dispute arises with respect to any costs or expenses which are by this Act directed to be paid, the amount, and if necessary, the apportionment of the same shall, save where it is otherwise expressly provided in this Act, be ascertained and determined by the executive committee and shall be recoverable in the same manner as an amount claimed on account of any tax recoverable under Chapter IX.
