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[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of Gujarat - Subsection

Section 122(1) in The Gujarat Provincial Municipal Corporations Act, 1949

(1)A person claiming to be entitled to a debenture issued under this Act may, on applying to the Commissioner and on satisfying him of the justice of his claim and delivering the debenture receipted in such manner and paying such fee as may be prescribed by the Commissioner, obtain a renewed debenture payable to the person applying.