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Report No. 60

10.14. Areas not forming part of British India.-

It may be noted that there was no proof that the doctrine of priority of Crown debts was given judicial recognition in the territory of the Hyderabad State prior to January 26, 1950.1

1. Collector, Aurangabad v. Central Bank, AIR 1967 SC 1831.



General Clauses Act, 1897 Back




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