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[Cites 0, Cited by 0] [Section 569] [Entire Act]

State of West Bengal - Subsection

Section 569(1) in Kolkata Municipal Corporation Act, 1980

(1)If, in respect of any expenses referred to in section 560, any dispute arises, the Municipal Commissioner shall refer such dispute to the Court of Small Causes having jurisdiction or, if the amount of such expenses exceeds two thousand rupees, to the High Court for determination.