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    Meiyyalu Nadan v. Anjalay

    The voluntary registration of the deed of gift by the legal representative of the donor has the same effect as its voluntary registration by the donor himself in his life-time. There was, therefore, a valid, gift to the second defendant.

    The second appeal is dismissed with costs.

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    Meiyyalu Nadan v. Anjalay
    (Feb 20, 1902)