Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 167] [Entire Act] Union of India - Subsection Section 167(2) in The Ajmer Tenancy and Land Records Act, 1950 (2)The court allowing such remission shall submit the record of the case for confirmation of the order passed by it to the collector.
