Section 9 in The Bombay Rent-Free Estates Act, 1852
9. Procedure on receipt of statements; and evidence of title. - As soon as possible after the receipt of the statements in each district and of the evidence by which they are supported, they shall be tested by the entries in the Government accounts and State records, and by any other evidence procurable, whether in favour of Government or of the claimants, and decisions shall then be passed on them as to the continuance, resumption or full or partial assessment of the lands.
