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The Administrator - General Act, 1913 16.Notice of suit not required in certain cases. Nothing in section 80 of the Code of Civil Procedure, 1908 (5 of 1908), shall apply to any suit against the Official Trustee in which no relief is claimed against him personally.1 The words "or Deputy Official Trustee" omitted by Act 48 of 1964, s. 9.2 Subs. by s. 9, ibid., for "the Official Trustee" personal knowledge".3 The words "revenues of the" omitted by Act 48 of 1964, s. 10.4 The words "of India" omitted by Act 21 of 1922, s. 3.5 The words "revenues of the Government of India" have been successively amended by Act 21 of 1922, s. 3, the A. O. 1937.and Act 48 of 1964, s. 10, to read as above.    |
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