Section 92 in The Orissa Town Planning and Improvement Trust Act, 1956
92. Receipt by joint holders for interest or dividend.
- Where two or more persons are joint holders of any debentures or security issued under this Act, any one of such persons may give an effectual receipt for any interest or dividend payable in respect of such debenture or security, unless notice to the contrary has been given to the Planning authority by any other of such person.
