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Judgment
2 paragraphs · 60 words
1.
We nave no doubt that the District Judge has properly construted Section 3 of Act III of 1895, Rajah of Vizianagaram v. Dantivada Chelliah 28 M.k 84, is relied upon but then the fact that the office was that of a village carpenter in a proprietary estate seems to have escaped notice.
2.
This appeal is dismissed with costs.