Section 19 in National Housing Bank (Issue And Management Of Bonds) Regulations, 1989
19. Liability in respect of bond renewed etc.
- When a duplicate bond has been issued under regulation 11 or a renewed bond has been issued or a new bond has been issued upon sub-division or consolidation under regulation 17, in favour of a person, the bond so issued shall be deemed to constitute a new contract between the National Housing Bank and such person and all persons deriving title thereafter through him.
