Section 102(c) in The Delhi Municipal Corporation Act, 1957
(c)sums payable in any of the following circumstances—(i)under orders of the Central [Government] [Substituted by Delhi Act 12 of 2011, section 2(b), "Central Government" (w.e.f. 13-1-2012).] on failure of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] to take any action as required by that Government; or(ii)under any other enactment for the time being in force; or(iii)under the decree or order of a civil or criminal court passed against the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)]; or(iv)under a compromise of any claim, suit or other legal proceedings; or(v)on account of cost incurred in taking immediate action by the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] or any of the municipal authorities to avert a sudden threat of danger to the property of the [a Corporation] [Substituted by Delhi Act 12 of 2011, section 2(a), "for the Corporation" (w.e.f. 13-1-2012)] or to human life;
