Section 16(E) in The Exemptions from Land-Revenue (No. 1) Act, 1863
(E)Formal adjudication shall be held to mean final adjudication under any Regulation of the Bombay Government, or under Act XI of 1852, in cases to which the same were applicable, and in other cases final adjudication after inquiry by [the Provincial Government] [The words 'the Provincial Government' were substituted for the words 'the British Government' by the Adaptation of Indian Laws Orders in Council.] or some authorized officer thereof:
