Section 110A(1)(a) in The Mumbai Municipal Corporation Act, 1888

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State of Maharashtra - Subsection

Section 110A(1)(a) in The Mumbai Municipal Corporation Act, 1888

(a)[ if the debenture alleged to have been lost, stolen or destroyed is payable more than six years after the date of publication of the notification referred to in sub-section (2), [These clauses were substituted for the original by Bombay 5 of 1938, Section 12(a)(iii).]

(i)for the payment of interest in respect of the debenture pending the issue of a duplicate debenture, and

(ii)for the issue of a duplicate debenture payable to the applicant, or

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State of Maharashtra - Subsection

Section 110A(1)(a) in The Mumbai Municipal Corporation Act, 1888