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

[Cites 0, Cited by 0] [Section 110A(1)] [Section 110A] [Entire Act]

State of Maharashtra - Subsection

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

(b)if the debenture alleged to have been lost, stolen or destroyed is payable not more than six years after the date of publication of the notification referred to in sub-section (2),

(i)for the payment of interest in respect of the debenture without the issue of a duplicate debenture, and

(ii)for the payment to the applicant of the principal sum due in respect of the debenture on or after the date on which the payment becomes due.]

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State of Maharashtra - Subsection

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