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    Nandram Motiram v. Kacha Bhau And Sarupchand Motiram

    1. The Court, having given the purchaser a certificate of sale is under no obligation to gives him another for the sole purpose of evading the penalty, which he has incurred by not having presented in the first instance to the Court a paper properly stamped for it.

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    Nandram Motiram v. Kacha Bhau And Sarupchand Motiram
    (Jul 2, 1885)