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[Cites 0, Cited by 0] [Section 123] [Entire Act]

State of Gujarat - Subsection

Section 123(1) in The Gujarat Provincial Municipal Corporations Act, 1949

(1)When a renewed debenture has been issued under section 122 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 the title thereafter through him.