Section 108(1)(b) in The Chhattisgarh Municipal Corporation Act, 1956

[Cites 0, Cited by 0] [Section 108(1)] [Section 108] [Entire Act]

State of Chattisgarh - Subsection

Section 108(1)(b) in The Chhattisgarh Municipal Corporation Act, 1956

(b)if the debenture alleged to have been lost, stolen or destroyed is payable not more than six years after the date of publication of the notification referred to in sub-section (2)-

(i)tor the payment of interest in respect of the debenture without the issue of a duplicate debenture; and

(ii)for the payment to the application of the principal sum due in respect of the debenture on or after the date on which the payment becomes due.

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State of Chattisgarh - Subsection

Section 108(1)(b) in The Chhattisgarh Municipal Corporation Act, 1956