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[Cites 0, Cited by 0] [Section 194] [Entire Act]

Union of India - Subsection

Section 194(3) in The Ajmer Tenancy and Land Records Act, 1950

(3)The revenue court shall then proceed to decide the case, accepting such finding and shall, notwithstanding anything in this Act, submit the record to the district judge for confirmation of the order or the decree passed by it.Question of tenancy right in civil courts