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[Cites 0, Cited by 0] [Section 182] [Entire Act]

Union of India - Subsection

Section 182(i) in The Ajmer Tenancy and Land Records Act, 1950

(i)unless any of the parties to such case has, within seven days of the decree or the order passed therein, made an application bearing a court-fee stamp of the value of two rupees and eight annas to such revenue court, requesting that the record be submitted for confirmation; or