Section 177(1)(c) in The Orissa Municipal Corporation Act, 2003

[Cites 0, Cited by 0] [Section 177(1)] [Section 177] [Entire Act]

State of Odisha - Subsection

Section 177(1)(c) in The Orissa Municipal Corporation Act, 2003

(c)after such inquiry, as is hereinafter provided and on consideration of the result thereof, declare by order in writing which of the parties is in his opinion entitled to such debenture and may, after the expiration of three months from the date of such declaration issue a renewed debenture in favour of such party in accordance with the provisions of Section 176 unless within that period he has received notice that proceedings have been instituted by any person in a Court of competent jurisdiction for the purpose of establishing a title to such debenture.

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State of Odisha - Subsection

Section 177(1)(c) in The Orissa Municipal Corporation Act, 2003