Section 165(1)(b) in Uttar Pradesh Municipal Corporation Act, 1959

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State of Uttar Pradesh - Subsection

Section 165(1)(b) in Uttar Pradesh Municipal Corporation Act, 1959

(b)if the debenture alleged to have been lost, stolen, destroyed, defaced or mutilated 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.

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State of Uttar Pradesh - Subsection

Section 165(1)(b) in Uttar Pradesh Municipal Corporation Act, 1959