Section 388 in Chennai City Municipal Corporation Act, 1919
388. [ Determination by Small Cause Court of sums payable. [Substituted by section 199 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
- Where in any case not provided for in section 395, any municipal authority or any person is required by or under this Act or any rule, by-law, regulation or contract made under it to pay any costs, damages, penalties, compensation, charges, fees, rents, expenses, contributions or other sums referred to in section 387 the amount or apportionment of the same shall, in case of dispute, be ascertained and determined except as is otherwise [provided in section 171, 335, 379 or 413] or in the Land Acquisition Act, 1894 (Central Act I of 1894), by the Chief Judge of the Small Cause Court on application made to him for this purpose at any time within six months from the date when such costs, damages, penalties, compensation, charges, fees, rents, expenses, contributions or other sums first became payable.]
