Section 158(1)(a) in Greater Hyderabad Municipal Corporation Act, 1955

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State of Telangana - Subsection

Section 158(1)(a) in Greater Hyderabad Municipal Corporation Act, 1955

(a)if the debenture alleged to have been lost, stolen or destroyed is payable more than six years after the date of publication of the notification referred to in sub-section (2),

(i)for the payment of interest in respect of the debenture pending the issue of duplicate debenture, and

(ii)for the issue of a duplicate debenture payable to the applicant, or

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State of Telangana - Subsection

Section 158(1)(a) in Greater Hyderabad Municipal Corporation Act, 1955