Section 110A(4) in The Mumbai Municipal Corporation Act, 1888
(4)[ If at any time before the corporation becomes discharged under the provisions of section 110AD from liability in respect of any debenture the whole of which is alleged to have been lost, stolen or destroyed, such debenture is found, any order passed in respect thereof under this section shall be cancelled.] [This sub-section was added by Bombay 5 of 1938, Section 12(d).]]
