16. Procedure on failure of local authorities to make payment. - If [* * *] the Corporation of Calcutta or the Commissioners of any of the municipalities named in [clauses (ia) and (ii)] of section 8 fail to make any payment as required by section 9, the [State Government] may attach [the Municipal Funds] or any portion thereof, and the provisions of section 118, sub-section (2) of the Calcutta Municipal Act, 1923, [or section 152, sub-section (2) of the Calcutta Municipal Act, 1951, as the case may be], shall, with all necessary modifications, be deemed to apply.
