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Judgment
1 paragraphs · 93 words
O''Kinealy and Trevelyan, JJ.—The question raised in this second appeal is, whether a person, who is an administrator, and as such the representative of the deceased and the legal owner of his property, is bound to be registered under a. 42 of the Land Registration Act. Looking at the nature of the Act, and the purposes for which it was enacted, namely, to prevent people from realizing rent without being registered, we think that an administrator is bound to be registered u/s 42, and that this appeal must, therefore, be dismissed with costs.