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Tudball, J.—The amendment has been made. Court-fee must be paid on the amount of the prior charge. I allow two days to make good the deficiency.
High CourtsSingle Bench(1912) 06 AHC CK 0014
Moti Begam vs Har Prasad and Another
Allahabad High Court · Decided on 26 June 1912 · Citation: 47 Ind. Cas. 311
- HON’BLE JUDGES
- Tudball, J