Section 174(f) in Greater Hyderabad Municipal Corporation Act, 1955
(f)every sum payable-(i)under section 664 or sub-section (1) of section 678 to the Government;(ii)under a decree or order of a civil or criminal court passed against the Corporation or against the Commissioner, Deputy Commissioner or Assistant Commissioner, in their capacities as such;(iii)under a compromise of any suit or other legal proceeding or claim effected under section 674;
