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[Cites 0, Cited by 0] [Section 166(2)] [Section 166] [Entire Act]

State of Uttar Pradesh - Subsection

Section 166(2)(a) in Uttar Pradesh Municipal Corporation Act, 1959

(a)where any party to the dispute has obtained a final decision from a Court of competent jurisdiction declaring him to be entitled to such debenture, issue a renewed debenture in favour of such party;