Section 83(4) in Nagpur Improvement Trust Act, 1936
(4)If the Corporation makes default in the payment of any sum under this section, the [State] [Substituted for 'provincial' by A. O., 1950.] Government may make an order directing the person having the custody of the balance of the Corporation fund to make such payment either in whole or in such part as is possible from such balance :Provided that no order shall be made by the [State] [Substituted for 'provincial' by A. O., 1950.] Government directing payment of any sum until an opportunity has been given to [the Corporation] [Substituted by M.P. Act XIV of 1952, section 19.] to show cause why such order should not be made unless the [State] [Substituted for 'provincial' by A. O., 1950.] Government considers that [the Corporation] [Substituted by M.P. Act XIV of 1952, section 19.] has already stated , or had already ample opportunity of stating, its case.
