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Judgment
4 paragraphs · 83 words
1.
According to the contract evidenced by the muchalka in the case before us the rent was payable in three instalments, and each instalment which
remained unpaid on the date it ought to have been paid became at once an arrear (see Section 14 of the Rent Recovery Act). Time began
therefore to ran from the dates specified in the kistbandi, that is, the dates on which the instalments fell due and not from either of the other dates
mentioned in the reference.