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    Manik Chand Ram v. Mt. Bibi Najiban .

    1. The learned vakil is not prepared to contest the learned Registrar's decision and will pay the deficit court-fee, if allowed time.

    2. The learned Registrar will deal with the question of the time within which the court-fee is to be paid.

    V.S/R.K

    3. Order accordingly.

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    Manik Chand Ram v. Mt. Bibi Najiban .
    (May 31, 1918)