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 4] [Entire Act] Union of India - Subsection Section 4(10) in The Ajmer Tenancy and Land Records Act, 1950 (10)"confirming court" means a court to which the record of a case is submitted is accordance with the provisions of this Act for confirmation of any decree or order passed therein;
