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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(5) in The Ajmer Tenancy and Land Records Act, 1950

(5)After deciding the case, the sub-divisional officer shall submit the record for confirmation of the order by him to the collector :Provided that, if any area is under record operations, all applications under this section relating to such area shall be filed in the court of the record officer.