Section 482 in The Madurai City Municipal Corporation Act, 1971
482. Recovery of sums payable by distress.
- If the sum due on account of costs, damages, penalties, compensation, charges, fees, rents, expenses, contributions or other sum ascertained in the manner described in section 481, is not paid by the party liable within seven days after demand, such sum may be recovered under a warrant of the said Court of district munsif by distress and sale of the movable property of such party.
