Section 108(2) in The Chhattisgarh Municipal Corporation Act, 1956
(2)An order shall not he passed under sub-section (1) until after the issue of such notification of the loss, theft, or destruction of the debentures as may be prescribed by the Corporation, and after the expiration of such period as may be prescribed by the Corporation nor until the applicant has giver, such indemnity as may be required by the Corporation against the claims if all persons deriving title under the debenture lost, stolen or destroyed.
