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1 paragraphs · 70 words
Richard Garth, C.J.—We are of opinion that, in the case of a ryot of the class specified in the question referred to us,--i.e., a ryot whose tenancy can only be determined by a reasonable notice to quit expiring at the end of the year,--the ryot can claim to have a suit for ejectment brought against him by his landlord dismissed on the ground that he has had no such notice.