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] [Entire Act] State of Tamilnadu - Section Section 2 in Rules under Tamil Nadu Estates Communal Forest and Private Lands (Prohibition of Alienation) Act, 1947 2. Every application under section 4 (3) of the Act shall be in writing and shall be signed and verified by the applicant.
