Section 108(1)(a) in The Chhattisgarh Municipal Corporation Act, 1956

[Cites 0, Cited by 0] [Section 108(1)] [Section 108] [Entire Act]

State of Chattisgarh - Subsection

Section 108(1)(a) in The Chhattisgarh Municipal Corporation Act, 1956

(a)it the debenture alleged to have been lost, stolen or destroyed is payable more than six years alter the date of publication (if the notification referred to in sub-section (2)-

(i)for the payment of interest in respect of the debenture pending the issue of a duplicate debenture: and

(ii)for the issue of a duplicate debenture payable to the applicant; or

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State of Chattisgarh - Subsection

Section 108(1)(a) in The Chhattisgarh Municipal Corporation Act, 1956