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[Cites 0, Cited by 0] [Section 158] [Entire Act]

State of Telangana - Subsection

Section 158(4) in Greater Hyderabad Municipal Corporation Act, 1955

(4)If at any time before the Corporation becomes discharged under the provisions of section 162 from liability in respect of any debenture the whole of which is alleged to have been lost, stolen or destroyed, such debenture is found, any order passed in respect thereof under this section shall be cancelled.