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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Uttar Pradesh - Subsection

Section 18(1) in The U.P. Avas Evam Vikas Parishad (Raising of Loans) Rules 1972

(1)issue a renewed debenture upon receiving such indemnity in favour of the Board and the Housing Commissioner as he may think fit against the claim of all persons claiming under the original debenture, or