(c)Sums payable in any of the following circumstances, namely, -(i)under the orders of the Government on the failure of the Municipality to take any action as required by the Government; or(ii)under any other enactment for the time being in force; or(iii)under a decree or order of a civil or criminal court passed against the Municipality; or(iv)under a compromise of any claim, suit or other legal proceedings; or(v)on account of costs incurred in taking immediate action under section 76 or section 91 by the Mayor, in the case of a Municipal Corporation, or President, in the case of a Municipal Council or Nagar Panchayat, as the case may be;
