(1)A landholder may apply to [the Collector] [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] to register any improvement which he has lawfully made at his expense or which he has assisted a ryot in making.(2)The application shall be in such form, shall contain such information, and shall be verified in such manner, by local enquiry or otherwise, as the State Government may by rule direct.(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.
