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 204] [Entire Act] Union of India - Subsection Section 204(7) in The Ajmer Tenancy and Land Records Act, 1950 (7)The tahsildar shall, after deciding the case, submit the record for confirmation of the order passed by him to the sub-divisional officer.
