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 103] [Entire Act] Union of India - Subsection Section 103(3) in The Ajmer Tenancy and Land Records Act, 1950 (3)After the decision of the case, the sub-divisional officer shall submit the record for confirmation of the order passed by him to the collector.
