Section 79(g) in The City of Nagpur Corporation Act, 1948
(g)every sum payable, -(i)by order of the State Government or under an award made under the [Arbitration Act, 1940], or a decree or order of a Civil Court, as the case may be;(ii)under a decree or order of a Civil or Criminal Court passed against the [Commissioner];(iii)under a compromise of any suit or other legal proceeding or claim;
