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The Employees' State Insurance ... vs Fariyaz Hotels Pvt. Ltd. on 29 October, 1987
Chinnappan Chetty vs The Secretary Of State For India In ... on 1 January, 1800
The Regional ... vs M/S. Popular Automobiles Etc on 29 September, 1997
Superintending Engg. Zhakam ... vs Ramesh Chandra And Anr. on 30 March, 1998
Santhannagari Ramayya And Ors. vs Narasimhapuram Narayana Chetty on 16 November, 1966

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[Complete Act]
Central Government Act
Section 1 in Easements (Extending Act V Of 1882 )
1. Extension of Act V, 1882 , to Bombay and the North Western Provinces and Oudh.- The Indian Easements Act, 1882 (5 of 1882 ), is hereby extended to the territories respectively administered by the Governor of Bombay in council and the Lieutenant- Governor of the 1[ North- Western Provinces and Chief Commissioner of Oudh.
1. Now Uttar Pradesh.