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[Cites 0, Cited by 0] [Section 161] [Entire Act]

State of Telangana - Subsection

Section 161(1) in Greater Hyderabad Municipal Corporation Act, 1955

(1)When a renewed debenture has been issued under section 159 in favour of any person, the debenture so issued shall be deemed to constitute a new contract between the Corporation and such person and all persons deriving title thereafter through him.