Section 165(4) in Uttar Pradesh Municipal Corporation Act, 1959
(4)If at any time before the Corporation becomes discharged under the provisions of Section 168 from liability in respect of any debenture the whole of which is alleged to have been lost, stolen, destroyed, defaced or mutilated, such debenture is found, any order passed in respect thereof under this section shall be cancelled but subject to any payments of principal or interest already made.
