Section 155(f) in The Orissa Municipal Corporation Act, 2003
(f)sum payable,(i)under orders of Government on failure of the Corporation to take any action required by the Government, or(ii)under any other taw for the time being in force, or(iii)under the decree or order of a civil or criminal Court against the Corporation, or(iv)under compromise of any claim, suit or other legal proceedings, or(v)on account of the costs incurred in taking immediate action by any of the Corporation authorities to avert a sudden threat or danger to the properties of the Corporation or to human life, and
