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[Cites 0, Cited by 0] [Section 184] [Entire Act]

Union of India - Subsection

Section 184(ii) in The Ajmer Tenancy and Land Records Act, 1950

(ii)treat the written statement of the party against whom the decision was given by the trial court as memorandum of appeal, and that presented by the other party as memorandum of cross-objection; and