Section 175(1)(b) in The Orissa Municipal Corporation Act, 2003

[Cites 0, Cited by 0] [Section 175(1)] [Section 175] [Entire Act]

State of Odisha - Subsection

Section 175(1)(b) in The Orissa Municipal Corporation Act, 2003

(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 Odisha - Subsection

Section 175(1)(b) in The Orissa Municipal Corporation Act, 2003