Section 165 in Greater Hyderabad Municipal Corporation Act, 1955
165. Power of one or two or more joint holders to grant receipts.
- Notwithstanding anything in section 45 of the Indian Contract Act, 1872, when two or more persons are joint holders of any debenture issued under this Act, any one of those persons may give an effectual receipt for any interest or dividend payable in respect of such debenture unless notice to the contrary has been given to the Commissioner by any other of the holders.
