Section 176 in The Orissa Municipal Corporation Act, 2003
176. Renewal of debenture.
- Subject to the provisions of Section 177, a person claiming to be entitled to a debenture issued under this Act may on applying to Commissioner and on satisfying him of the justification of his claim, and delivering the debenture receipt in such manner and paying such fee as may be determined by the Commissioner obtain a renewed debenture payable to the person applying.
