Section 230(d) in Karnataka Panchayat Raj Act, 1993
(d)every sum payable,-(i)under this Act by order of the [x x x] [Omitted by Act 29 of 1997 w.e.f. 20.10.1997.] Government;(ii)under a decree or order of a civil court; and(iii)under a compromise of any suit or other legal proceedings or claim.
