Section 179 in The Orissa Municipal Corporation Act, 2003
179. Discharge in certain cases.
- When a duplicate debenture has been issued under Section 175, or when a renewed debenture has been issued under Section 176, or Section 177, or when the principal sum due on a debenture in respect of which an order has been made under Section 175, for the payment of the principal sum without the issue of a duplicate debenture has been paid on or after the date on which such payment became due, the Corporation shall be discharged from ail liability in respect of the debenture in place of which a duplicate or renewed debenture has been so issued, or in respect of which such payment has been made, as the case may be,-(a)in the case of a duplicate debenture,after the lapse of six years from the date of the publication of the notification referred to in Sub-section (3) of Section 175, or from the date of the payment of interest on the original debenture, whichever date is later;(b)in the case of a renewed debenture after the lapse of six years from the date of the issue thereof; and(c)in the case of payment of the principal sum without the issue of a duplicate debenture, after the lapse of six years from the date of the publication of the notification referred to in Sub-section (3) of Section 175.
