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Abdul Wahid v. Halima Khatun
Allahabad High Court
Jan 5, 1920
Important Paras
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1. We think that the decision of the Court below was obviously correct. The right in respect of which pre-emption is claimed is clearly one to which no custom of pre-emption could possibly apply.
2. We dismiss the appeal with costs.
V.B/R.K
3. Appeal dismissed.
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