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1 paragraphs · 26 words
1.
The Court agrees with the Commissioner and holds that the relinquishment of his claim by the reversioner is a release and must be stamped accordingly.
High CourtsFull Bench(1909) 07 BOM CK 0020
Krishnaji Narayan Hardikar vs Balkrishna Venkatesh Phadke
Bombay High Court · Decided on 2 July 1909 · Citation: 3 Ind. Cas. 772
- HON’BLE JUDGES
- Chandavarkar, Acting C.J. · Heaton, J · Batchelor, J