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[Cites 0, Cited by 0] [Section 164] [Entire Act]

State of Telangana - Subsection

Section 164(1) in Greater Hyderabad Municipal Corporation Act, 1955

(1)Notwithstanding anything in section 45 of the Indian Contract Act, 1872, when any debenture issued under this Act is payable to two or more persons jointly and either or any of them dies, the debenture shall be payable to the survivor or survivors of those persons.