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Judgment
1 paragraphs · 74 words
Pigot, J.—In this case execution must issue; Section 35 of the Administrator-General''s Act is limited to the express purpose for which it was enacted, and there is nothing in that Act or in the CPC to change the position of the Administrator--General, or to put him in a better position than any ordinary suitor. I must follow the course pursued in the suit of the Alliance Bank v. Hoff; Unrep and execution must issue.