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Judgment
5 paragraphs · 100 words
1.
We are of opinion that on the allegations in the affidavit, which are uncontradicted, the appeal ought to be re admitted and disposed of
according to law and we direct that this be now done. Inasmuch as some Collectors hold office in the building where the correspondence branch
of the office is located, and some at the Collector''s own house which is some half mile away from the former building, notices to appear before the
Collector when acting in a judicial capacity should specify at which building he will sit.
2.
Costs in this appeal will follow the result.