Section 149(3) in The Calcutta Municipal Corporation Act, 1980
(3)when a duplicate debenture has been issued in lieu of one alleged to have been lost, stolen or destroyed, either wholly or in part, be discharged from all liabilities in respect of the debenture which has been so paid or renewed or in place of which new or duplicate debenture has been so issued,-(a)in the case of payment, after the lapse of six years from the date on which payment was due,(b)in the case of a renewed debenture or a new debenture issued upon subdivision, amalgamation or exchange, after the lapse of six years from the date of renewal or issue thereof, as the case may be,(c)in the case of a duplicate debenture, after the lapse of six years from the date of the order for issue of the duplicate debenture or from the date of the last payment of interest on the original debenture, whichever date is later.Explanation.- In this section "debenture" means a debenture issued under this Act or deemed, under sub-section (2) of section 635, to have been so issued.
