Section 83(3) in Nagpur Improvement Trust Act, 1936
(3)The payments prescribed by sub-sections (1) and (2) shall be made in priority to all other payments due from [the Corporation] [Substituted by M.P. Act XIV of 1952, section 19.] except sums under preference firstly of section 79 of the City of Nagpur Corporation Act, 1948.
