Section 47(c) in The New Delhi Municipal Council Act, 1994
(c)sums payable in any of the following circumstances-(i)under orders of the Central Government on failure of the Council to take any action as required by that Government; or(ii)under any other enactment for the time being in force; or(iii)under the decree or order of a civil or criminal court passed against the Council; or(iv)under a compromise of any claim, suit or other legal proceedings; or(v)on account of cost incurred in taking immediate action by the Chairperson under clause (c) of section 18 to avert a sudden threat of danger to the property of the Council or to human life;
