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[Cites 0, Cited by 0] [Section 93] [Entire Act]

Bengal Presidency - Subsection

Section 93(5) in Calcutta Improvement Act, 1911

(5)The right to sue in respect of moneys secured by debentures issued by the Board shall vest in the respective holders of the debentures for the time being, without any preference by reason of some of such debentures being prior in date to others.Provided that nothing in the section shall affect any claim by the representative of a deceased person against such survivor or survivors.