Section 122(2)(a) in The Bombay Provincial Municipal Corporations Act, 1949

[Cites 0, Cited by 0] [Section 122(2)] [Section 122] [Entire Act]

Bombay Presidency - Subsection

Section 122(2)(a) in The Bombay Provincial Municipal Corporations Act, 1949

(a)where any party to the dispute has obtained a final decision from a Court of competent jurisdiction declaring him to be entitled to such debenture, issue a renewed debenture in favour of such party,

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Bombay Presidency - Subsection

Section 122(2)(a) in The Bombay Provincial Municipal Corporations Act, 1949