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 49] [Entire Act] State of Tamilnadu - Subsection Section 49(3) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Rules, 1965 (3)Except where the application is on behalf of the Government, it shall be signed and verified by the applicant.
