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[Cites 0, Cited by 0] [Section 109] [Entire Act]

Union of India - Subsection

Section 109(2) in The Ajmer Tenancy and Land Records Act, 1950

(2)If such compensation is awarded by the trial court, the record of the case shall be submitted for confirmation of the order passed by it to the sub-divisional officer, and if by the confirming court, to the collector.