Section 161 in Greater Hyderabad Municipal Corporation Act, 1955
161. Liability in respect of debenture renewed.
(1)When a renewed debenture has been issued under section 159 in favour of any person, the debenture so issued shall be deemed to constitute a new contract between the Corporation and such person and all persons deriving title thereafter through him.(2)No such renewal shall affect the rights as against the Corporation of any other person to the debenture so renewed.
