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1 paragraphs · 79 words
Pigot, J.—In this case we agree with the decision come to by Mr. Justice Mitter, and Mr. Justice Macpherson, and referred to in the order of reference; and in answer to the question put to this Bench, we think that the words "amount of rent annually payable by a tenant" occurring in Section 153 of the Bengal Tenancy Act include the case of rent payable by a tenant to one of the co-sharer landlords who collects his rent separately.