Section 169 in Uttar Pradesh Municipal Corporation Act, 1959
169. Indemnity.
- Notwithstanding anything in Section 166 the Municipal Commissioner may in any case arising thereunder-(1)issue a renewed debenture upon receiving such indemnity in favour of the Corporation and the Municipal Commissioner as he shall think fit against the claims of all persons claiming under the original debenture, or(2)refuse to issue a renewed debenture unless such indemnity is given.
