In Judgment Text:
- to be replaced by the
Tinsukia Municipal Board , who became its successor-in-interest, and accordingly the said
In Judgment Text:
-
by defendant 1, the Chairman of the
Tinsukia Municipal Board , and defendant 2, the Board itself. The learned - with costs against defendants. The
Tinsukia Municipal Board (defendant 2) has appealed. -
11.
The
Tinsukia Municipal Board by its Municipal Board was passed at a meeting of the Board on 16th may 1946. A similar resolution was passed
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