Form of decree or order to be submitted for confirmation | Ajmer Tenancy and Land Records Act, 1950 | Bare Acts | Law Library

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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.

Ajmer Tenancy and Land Records Act, 1950

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