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    Abdul Wahid v. Halima Khatun

    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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    Abdul Wahid v. Halima Khatun
    (Jan 5, 1920)