Section 140 in Kolkata Municipal Corporation Act, 1980
140. Form and effect of debentures.
- All debentures issued under this Chapter shall be in such form, and shall be transferable in such manner, as the Corporation may by regulations determine, and the right to sue in respect of the moneys 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.
