Section 112 in The Chhattisgarh Municipal Corporation Act, 1956
112. Indemnity.
- Notwithstanding anything contained in section 109, the Commissioner may in any case arising thereunder :-(1)issue a renewed debenture upon receiving such indemnity in favour of the Corporation and the Commissioner as he shall think fit against the claims of all persons claiming under the original debenture; or(2)refuse to issue a renewed debenture unless such indemnity is given.
