Section 179 in The Coimbatore City Municipal Corporation Act, 1981
179. Receipt by joint holder for interest or dividend.
- When Iwo or more persons are joint holders of any debenture 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 corporation by any other of such persons.
