Section 175(2) in The Orissa Municipal Corporation Act, 2003
(2)An order shall not be passed under Sub-section (1) until issue of such notification of the loss, theft or destruction of the debenture and after the expiration of such period as may be determined by the Corporation, or until the applicant has given such indemnity as may be required by the Corporation against the claims of all persons deriving title under the debenture lost, stolen or destroyed.
