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Report No. 185 Section 49 This section says 'opinions as to usages, tenets etc.' when relevant. It reads as follows: "49: When the court has to form an opinion as to- the usages and tenets of any body of men or family, the constitution and government of any religious or chari foundation, or the meaning of words or terms used in particular districts or by particular classes of people the opinions of persons having special means of knowledge thereon, are relevant facts." In the 69th report, in ch. 19, it was stated that the section does not require any change. We agree with the view. |
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