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Lachman Sahu v. Abdul Karim
Patna High Court
Mar 28, 1919
1. The ratio decidendi must be the same as in Chethru Mahton v. Khaja Muhammad Karim Nawab (2). Bach separate subject requires a fee of Rs. 10.
2. The rent of each raiyat is a separate subject.
V.S/R.K
3. Order accordingly.
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