In Re: v. Tukaram Vithal

In Re: v. Tukaram Vithal

(High Court Of Judicature At Bombay)

.................. | 21-02-1878

1. The Court concur in the ruling and the reasons given for it by the Second Class Magistrate of Nasik, Rav Saheb Shridhar Gundo, viz., that Clause 1 of Section 74 of the Municipal Act, Bombay, No. VI of 1873, applies only to the second clause of Section 39 of the same Act.

Advocate List
Bench
  • Hon'ble Judge&nbsp
  • Michael Roberts Westropp, C.J.
  • Hon'ble Judge&nbsp
  • Charles Gordon Kemball
Eq Citations
  • ILR 1878 2 BOM 527
  • LQ/BomHC/1878/11
Head Note