(1)[The Corporation] [Substituted by M.P. Act XIV of 1952, section 19.] shall pay from the [the Corporation] [Substituted by M.P. Act XIV of 1952, section 19.] fund to the Trust on the first day of each quarter, so long as the Trust continues to exist, a sum equivalent to half per cent per quarter on the annual ratable valuation of houses within [the City] [Substituted by M.P. Act XIV of 1952, section 19.] as it stood on the first day of the last preceding quarter.(2)If in any financial year the sums due to the Trust under this section aggergate less than one lakh of rupees, [the Corporation] [Substituted by M.P. Act XIV of 1952, section 19.] shall pay to the Trust from [the Corporation] [Substituted by M.P. Act XIV of 1952, section 19.] fund such further sum as may be required to make up the said sum of one lakh of rupees.(3)The payments prescribed by sub-sections (1) and (2) shall be made in priority to all other payments due from [the Corporation] [Substituted by M.P. Act XIV of 1952, section 19.] except sums under preference firstly of section 79 of the City of Nagpur Corporation Act, 1948.(4)If the Corporation makes default in the payment of any sum under this section, the [State] [Substituted for 'provincial' by A. O., 1950.] Government may make an order directing the person having the custody of the balance of the Corporation fund to make such payment either in whole or in such part as is possible from such balance :Provided that no order shall be made by the [State] [Substituted for 'provincial' by A. O., 1950.] Government directing payment of any sum until an opportunity has been given to [the Corporation] [Substituted by M.P. Act XIV of 1952, section 19.] to show cause why such order should not be made unless the [State] [Substituted for 'provincial' by A. O., 1950.] Government considers that [the Corporation] [Substituted by M.P. Act XIV of 1952, section 19.] has already stated , or had already ample opportunity of stating, its case.
