Section 110DD(2) in The Mumbai Municipal Corporation Act, 1888
(2)The [Standing Committee] [These words were substituted for the words 'Mayor-in-Council' by Maharashtra 27 of 1999, Section 45(b), (w.e.f. 23-4-1999).] shall upon the application of the holder of a stock certificate convert the same into debentures or securities of the loan to which it relates.
