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Judgment
1 paragraphs · 66 words
1.
For the reason given by the learned Sessions Judge, we set aside the order passed by the Sub-Divisional Magistrate on the 1st April 1919, directing the issue of distress warrant for Rs. 2-10-3, and direst that the Magistrate do pass orders in accordance with law after taking evidence on the question whether the accused was liable to pay and how much was payable by him.