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 7] [Entire Act] State of Tamilnadu - Subsection Section 7(2) in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973 (2)Every such application shall be signed and verified by the applicant and restricted to Sreepadam lands in a single village.
