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State of Bihar - Section

Section 116 in The Bihar Municipal Act, 2007

116. Form and effect of debenture.

- All debentures issued under this chapter shall be in such form, and shall be transferable in such manner, as the Municipality may, by regulations, determine, and the right to sue in respect of the money secured by any of such debentures shall vest in the holders thereof for the time being without any preference by reason of some such debentures being prior in date to others.