Section 140(g) in Uttar Pradesh Municipal Corporation Act, 1959
(g)every sum payable -(i)by order of the State Government or under an award made under the Arbitration Act, 1940, or a decree or order of a Civil Court, as the case may be;(ii)under a decree or order of a civil or criminal court passed against the Municipal Commissioner;(iii)under a compromise of any suit or other legal proceeding or claim;
