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[Cites 0, Cited by 0] [Section 77A(2)] [Section 77A] [Entire Act]

State of West Bengal - Subsection

Section 77A(2)(iii) in The Calcutta Improvement 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.