Section 110A(1) in The Mumbai Municipal Corporation Act, 1888
(1)When a debenture issued under this Act or any previous Act relating to the municipal government of the city [or under the City of Bombay Improvement Act, 1893, or the City of Bombay Improvement Trust Transfer Act, 1925], is alleged to have been [lost, stolen or destroyed either wholly or in part] [These words were substituted for the words 'wholly or partly lost or destroyed' by Bombay 5 of 1938, Section 12(a)(i).] and a person claims to be the person to whom but for the loss, [theft] [This word was inserted by Bombay 5 of 1938, Section 12(a)(ii).] or destruction it would be payable, he may, on application to the Municipal Commissioner, and on producing proof to his satisfaction of the loss, [theft] [This word was inserted by Bombay 5 of 1938, Section 12(a)(ii).] or destruction and of the justice of the claim, obtain from him an order for-(a)[ if the debenture alleged to have been lost, stolen or destroyed is payable more than six years after the date of publication of the notification referred to in sub-section (2), [These clauses were substituted for the original by Bombay 5 of 1938, Section 12(a)(iii).](i)for the payment of interest in respect of the debenture pending the issue of a duplicate debenture, and(ii)for the issue of a duplicate debenture payable to the applicant, or(b)if the debenture alleged to have been lost, stolen or destroyed is payable not more than six years after the date of publication of the notification referred to in sub-section (2),(i)for the payment of interest in respect of the debenture without the issue of a duplicate debenture, and(ii)for the payment to the applicant of the principal sum due in respect of the debenture on or after the date on which the payment becomes due.]
