Section 153 in Haryana Municipal Corporation Act, 1994
153. Payment to survivors of joint payees.
- When any debenture or security issued under this Act is payable to two or more persons jointly and either or any of them dies, then notwithstanding anything contained in section 45 of the Indian Contract Act, 1872, the debenture or security shall be payable to the survivors of such person :Provided that nothing in this section shall affect any claim by the legal representative of a deceased person against such survivor or survivors.
