Section 122(2)(c) in The Gujarat Provincial Municipal Corporations Act, 1949

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State of Gujarat - Subsection

Section 122(2)(c) in The Gujarat Provincial Municipal Corporations Act, 1949

(c)after such inquiry as is hereinafter provided and on consideration of the result thereof, declare by order in writing which of the parties is in his opinion entitled to such debenture and may, after the expiration of three months from the date of such declaration issue a renewed debenture in favour of such party in accordance with the provisions of sub-section (1), unless within that period he has received notice that proceedings have been instituted by any person in a Court of competent jurisdiction for the purpose of establishing a title to such debenture.

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State of Gujarat - Subsection

Section 122(2)(c) in The Gujarat Provincial Municipal Corporations Act, 1949