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[Cites 0, Cited by 0] [Section 110AC] [Entire Act]

State of Maharashtra - Subsection

Section 110AC(1) in The Mumbai Municipal Corporation Act, 1888

(1)When a renewed debenture has been issued under section 110AA in favour of any person, the debenture so issued shall be deemed to constitute a new contract between the corporation and such person and all persons deriving title thereafter through him.