Section 183 — Form of decree or order to be submitted for confirmation.
The Ajmer Tenancy and Land Records Act, 1950
(1) An order submitted for confirmation shall contain a concise statement of the case, the points for determination, the decision thereon, and the reasons for such decision. (2) A decree submitted for confirmation shall conform to the order passed and shall be prepared only in cases and in the form prescribed.Open in Lexace · Ask the AI about this section
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