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 183] [Entire Act] Union of India - Subsection Section 183(2) in The Ajmer Tenancy and Land Records Act, 1950 (2)A decree submitted for confirmation shall conform to the order passed and shall be prepared only in cases and in the form prescribed.
