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 33] [Entire Act] Union of India - Subsection Section 33(3) in The Ajmer Tenancy and Land Records Act, 1950 (3)After deciding the case, the tahsildar shall submit the record of the case for confirmation of the order passed by him to the sub-divisional officer.
