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Judgment
1 paragraphs · 59 words
1.
The question raised in this application is, whether the term "iron" as used in Schedule 18 cl.(8) of the Calcutta Municipal Act of 1899 includes ''steel.'' The learned Magistrate has in a carefully considered judgment given ample reasons in support of his conclusion that iron does include steel. We agree with those reasons and, therefore, reject this application.