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1 paragraphs · 29 words
1.
The appeal is capable of being valued and it is for the appellants u/s 7, Clause IV,(f), of the Court Fees Act to say what the value is.
High Courts(1894) 01 MAD CK 0014
In Re: Reference under Court Fees Act, Section 5
Madras High Court · Decided on 31 January 1894 · Citation: (1894) 4 MLJ 22