Section 118(f) in The Mumbai Municipal Corporation Act, 1888
(f)every sum payable-(i)under [sub-sections (1) of section 110F] [These words, figures, letter and brackets were inserted by Bombay 13 of 1933, Section 20(b).], [section 513A, and] [These words, figures and letter were inserted by Bombay 10 of 1930, Section 3.] sub-section (1) of section 520 to [the [State] [The words 'the Provincial Government' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] Government];(ii)under a decree or order of a civil or criminal court passed against the corporation or against the Commissioner [the Director] [These words were inserted by Maharashtra 53 of 1981, Section 16(b).] or a Deputy Commissioner Ex Officio;(iii)under a compromise of any suit or other legal proceeding or claim effected under section 517.
