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G.A. Kuppuswami Nayagar v. K. Kesava Nayagar
Madras High Court
Nov 4, 1929
Important Paras
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Having regard to the amendment of the Act, we consider that this petition is now maintainable in this Court, and order the case to be posted before the learned Judge in Chambers.
Government Solicitor for the Crown.
N.R R.
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