Section 570 in The Calcutta Municipal Corporation Act, 1980
570. Application to Court of Small Causes or to High Court in certain cases of payment of expenses or compensation. -
Save as otherwise provided in this Act or the rules or the regulations made thereunder or in any other law in force for the time being, in the case of any dispute in respect of any expenses or any compensation payable to any person by any municipal authority or any officer or employee of the Corporation or any other person under this Act or the rules or the regulations made thereunder, the amount of such expenses or such compensation shall be determined by the Court of Small Causes having jurisdiction or, if such amount exceeds two thousand rupees, by the High Court on an application being made by such person to the Court of Small Causes having jurisdiction or the High Court, as the case may be, in this behalf at any time within one year from the date of such expenses or such compensation first becoming due.
