(1)Where the Municipality or the Chief Officer of the Municipality or any other officer or employee of the Municipality is required by this Act or by any rules or regulations made thereunder to pay any expenses or any compensation, the amount to be so paid, if necessary, the apportionment of the same, shall, in case of dispute, be determined by the Regional Deputy Director, Local Government having jurisdiction on application having been made to him for this purpose at any time within one year from the date when such expenses or compensation first became claimable.
