(3)Every document required by this Act to be signed or certified by a landholder, [***] [The words 'except in instrument appointing or authorizing an agent' were omitted by section 9 of the Madras Estates Land (Amendment) Act, 1909 (Madras Act IV of l909), which shall be deemed to have come into force with effect from the first day of July 1908.] may be signed or certified by an agent of the landholder authorized in writing in that behalf.Rules Under Act
