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Judgment
Lord Shaw
Their Lordships have heard the argument of Sir George Lowndes in this case. He has traversed ground which has been for many years familiar in Bengal. The only question in the case is whether Ss. 8 and 10 of the Regulations referred to were complied with.
The only point that now remains on the appeal is, there having been no gene ral notice put up as the Act requires, whether the objection under S. 10 of the Regulations is not instantly fatal to the present appellant''s ease. Their Lordships having heard the argument, think that nothing has been pleaded which would in duce them to vary the opinion which has been delivered by the Courts below. In their Lordships'' opinion the appeal accord ingly ought to be dismissed and they will humbly advise His Majesty accordingly.