55. Allowance on renewal of certain debentures.—
When any duly stamped debenture is renewed
by the issue of a new debenture in the same terms, the Collector shall, upon application made within one
month, repay to the person issuing such debenture, the value of the stamp on the original or on the new
debenture, whichever shall be less:
Provided that the original debenture is produced before the Collector and cancelled by him in such
manner as 1[the State Government] may direct.
Explanation.—A debenture shall be deemed to be renewed in the same terms within the meaning of
this section notwithstanding the following changes:—
(a) the issue of two or more debentures in place of one original debenture, the total amount
secured being the same;
(b) the issue of one debenture in place of two or more original debentures, the total amount
secured being the same;
(c) the substitution of the name of the holder at the time of renewal for the name of the original
holder; and
(d) the alteration of the rate of interest or the dates of payment thereof.
CHAPTER VI
REFERENCE AND REVISION
