Section 85(2) in The Orissa Town Planning and Improvement Trust Act, 1956
(2)The payments provided by Sub-section (1) shall be made in priority to all other payments due from the Municipality except those referred to in Section 116 of the Orissa Municipal Act, XXIII of 1950 :Provided that in exceptional cases the State Government may exempt any Municipality wholly or partly from the provisions of Sub-sections (1) & (2) or fix a different percentage or different instalments.
