Section 158(1)(b) in Greater Hyderabad Municipal Corporation Act, 1955

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State of Telangana - Subsection

Section 158(1)(b) in Greater Hyderabad Municipal Corporation Act, 1955

(b)if the debenture alleged to have been lost, stolen or destroyed is payable not more than six years after the date of publication of the notification referred to in subsection (2),

(i)for the payment of interest in respect of the debenture without the issue of a duplicate debenture, and

(ii)for the payment to the applicant of the principal sum due in respect of the debenture on or after the date on which the payment becomes due.

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State of Telangana - Subsection

Section 158(1)(b) in Greater Hyderabad Municipal Corporation Act, 1955