Section 205(3) in The Ajmer Tenancy and Land Records Act, 1950
(3)Notwithstanding anything contained in this Act, the record of every case in which the proceeding is so quashed shall be submitted for confirmation in accordance with the provisions of section 183 by the court quashing the proceeding to the court to which it is immediately subordinate and the court to which the record is so submitted shall follow the procedure specified in section 184.__________THE FIRST SCHEDULEGeneral
