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[Cites 0, Cited by 0] [Section 109(2)] [Section 109] [Entire Act]

State of Madhya Pradesh - Subsection

Section 109(2)(a) in The M.P. Municipal Corporation Act, 1956

(a)where any party to the dispute has obtained a final decision from a Court of competent jurisdiction declaring him he entitled to such debenture, issue a renewed debenture in favour of such party;