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 16] [Entire Act] Madras Presidency - Subsection Section 16(2) in Madras Estates Land Act, 1908 (2)The application shall be in such form, shall contain such information, and shall be verified in such manner, by local enquiry or otherwise, as the State Government may by rule direct.
