Section 162 in Greater Hyderabad Municipal Corporation Act, 1955
162. Discharge in certain cases.
- When a duplicate debenture has been issued under section 158, or when a renewed debenture has been issued under section 159 or section 160, or when the principal sum due on a debenture in respect of which an order has been made under section 158, for the payment of the principal sum without the issue of a duplicate debenture has been paid on or after the date on which such payment became due, the Corporation shall be discharged from all liability in respect of the debenture in place of which a duplicate or renewed debenture has been so issued, or in respect of which such payment has been made, as the case may be-(a)in the case of a duplicate debenture, after the lapse of six years from the date of the publication of the notification referred to in sub-section (3) of section 158 or from the date of the last payment of interest on the original debenture, whichever date is later,(b)in the case of a renewed debenture after the lapse of six years from the date of the issue thereof, and(c)in the case of payment of the principal sum without the issue of a duplicate debenture, after the lapse of six years from the date of the publication of the notification referred to in sub-section (3) of section 158.
