(d)Under the orders of the Government on the failure of the Municipality to take any action as required by the Government; Or(i)Under any other enactment for the time being in force; or(ii)Under a decree or order of a civil or criminal court passed against the Municipality; or(iii)Under a compromise of any claim, suit or other legal proceedings; or(iv)On account of costs incurred in taking immediate action under section 63 by the Chairperson in the case of a Municipal Council or Town Council as the case may be;
