Section 61A(3) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
(3)If the Local Authority makes default in the payment of any sum under this section, the State Government may, by order, direct the person having the custody of the balance of the fund of a Local Authority to make such payment either in whole or in such parts as is possible from such balance.Provided that no order shall be made by the State Government directing payment of any sum until an opportunity has been given to the Local Authority to show cause as to why such order should not be made, unless the State Government considers that the Local Authority has already stated, or had already ample opportunity of stating its case.
