Section 54(3) in The Punjab Town Improvement Trust Rules, 1939
(3)The following items shall be excepted from the provisions of sub- rules (1) and (2) above namely :-(a)repayment of moneys belonging to other persons and held in deposit, and of moneys collected by or credited to the Trust by mistake;(b)payments due under decree or order of a Court passed against the Trust or against the chairman ex-offico, or under an award of a tribunal constituted under sections 58 and 60 of the Act;(c)sums payable under a compromise of any suit or other legal proceeding or claims effected under section 96 of the Act;(d)sums payable to meet some pressing emergency.
