Section 3(2)(iii) in The Calcutta Improvement (Appeals) Act, 1911

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Bengal Presidency - Subsection

Section 3(2)(iii) in The Calcutta Improvement (Appeals) Act, 1911

(iii)a substantial error or defect in the procedure provided by the said Act which may possibly have produced error or defect in the decision of the case upon the merits.

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Bengal Presidency - Subsection

Section 3(2)(iii) in The Calcutta Improvement (Appeals) Act, 1911