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 36] [Entire Act] Union of India - Subsection Section 36(6) in The Ajmer Tenancy and Land Records Act, 1950 (6)If the application is decided by the record officer, the record shall be submitted for confirmation of the order passed by him to the Chief Commissioner.
