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[Cites 0, Cited by 0] [Section 121] [Entire Act]

Bombay Presidency - Subsection

Section 121(4) in The Bombay Provincial Municipal Corporations Act, 1949

(4)If at any time before the Corporation becomes discharged under the provisions of section 124 from liability in respect of any debenture the whole of which is alleged to have been lost, stolen or destroyed, such debenture is found, any order passed in respect thereof under this section shall be cancelled.