Section 110C in The Mumbai Municipal Corporation Act, 1888
110C. [ Power of one or two or more joint holders to grant receipts. [Section 110C were inserted by Bombay 1 of 1910, Section 2, Serial No. 16.]
- Notwithstanding anything in section 45 of the Indian Contract Act, 1872, when two or more persons are joint holders of any debenture issued under this Act, or any previous Act relating to the municipal government of the city, [or under the City of Bombay Improvement Act, 1898, or the City of Bombay Improvement Trust Transfer Act, 1925] any one of those persons may give an effectual receipt for any interest or dividend payable in respect of such debenture unless notice to the contrary has been given to the Commissioner by any other of the holders.]
