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94. Exclusion of evidence against application of document of existing facts. - When language used in a document is plain in itself, and when it applies accurately to existing facts, evidence may not be given to show that it was not meant to apply to such facts.Illustrations A sells to B, by deed "my estate at Rampur containing 100 bighas" . A has an estate at Rampur containing 100 bighas. Evidence may not be given of the fact that the estate meant to be sold was one situated at a different place and of a different size. |