Section 30(2) in The Hastinapur Town Development Board Act, 1954
(2)If the expense order to be paid under sub-section (I) is not forthwith paid, the State Government may make an order directing the persons having the custody of the fund of the Board to pay the expenses, or so much thereof as may, from time to time, be possible, from such fund in priority to all other charges against the same.
