(3)The [Collector] [The words 'the Collector' in section 16(1) and the word 'Collector' in section 16(3) were substituted respectively for the words 'such Revenue Officer as the Local Government may appoint' and 'officer receiving the application' by section 3(2) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] may reject it if it has not been made within twelve months from the date of the completion of the work.
