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Bada v. Hussu Bhai And Ors.
Madras High Court
Oct 18, 1883
Important Paras
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1. The land was appurtenant to the office, and the Government determined to sever it from the office and to allow the office-holder or office-holders for the time being to enfranchise it. The appellant, who was never the holder of the office, could not have a claim on its emoluments.
2. The appeal fails and is dismissed with costs.
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