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Judgment
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Knox, Tudball and Piggott, JJ.—After bearing the learned Government Advocate we agree with the Board of Revenue, which has made this reference, that the words "final order" in Section 2, Clause (15) and Article 45, Clause (c) of Schedule I of the Stamp Act, No. II of 1899, refer to the final order of the lowest court of original jurisdiction empowered to give an order for effecting a partition at the time it is passed. Let this be the answer to the reference made by the Board of Revenue.