Section 180 in The Orissa Municipal Corporation Act, 2003
180. Indemnity.
- Notwithstanding anything contained in Section 175 or Section 177, the Commissioner may, in any case arising under any of those sections, -(i)issue a duplicate debenture upon receiving such indemnity in favour of the Corporation and Commissioner as he may think fit; or(ii)issue a renewed debenture upon receiving such indemnity in favour of the Corporation and the Commissioner as he may think fit against the claims of all persons claiming under the original debenture; or(iii)refuse to issue a duplicate or renewed debenture unless such indemnity is given.
