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Union of India - Section

Section 183 in The Ajmer Tenancy and Land Records Act, 1950

183. Form of decree or order to be submitted for confirmation.—

(1)An order submitted for confirmation shall contain a concise statement of the case, the points for determination, the decision thereon, and the reasons for such decision.
(2)A decree submitted for confirmation shall conform to the order passed and shall be prepared only in cases and in the form prescribed.