Section 109(2)(c) in The Chhattisgarh Municipal Corporation Act, 1956

[Cites 0, Cited by 0] [Section 109(2)] [Section 109] [Entire Act]

State of Chattisgarh - Subsection

Section 109(2)(c) in The Chhattisgarh Municipal Corporation Act, 1956

(c)alter such inquiry as is hereinafter provided am on consideration of the result thereof, declare by order in waiting 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 tor the purpose of establishing a title to such debenture.

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State of Chattisgarh - Subsection

Section 109(2)(c) in The Chhattisgarh Municipal Corporation Act, 1956