56. Suit to enforce acceptance of [patta] [The words 'patta,' 'pattas,' 'muchilika' and 'muchilikas' zvherever they occur in the Chapter were substituted respectively, for the words 'puttah,' 'puttahs,' 'muchalka' and 'muchalkas' by section 2 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).].
- When a ryot for one month after tender fails to accept the [patta] [The words 'patta,' 'pattas,' 'muchilika' and 'muchilikas' wherever they occur in the Chapter were substituted respectively, for the words 'puttah,' 'puttahs,' 'muchalka' and 'muchalkas' by section 2 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] tendered to him and to give a [muchilika] [The words 'patta,' 'pattas,' 'muchilika' and 'muchilikas' wherever they occur in the Chapter were substituted respectively, for the words 'puttah,' 'puttahs,' 'muchalka' and 'muchalkas' by section 2 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] in exchange, the landholder may sue before the Collector to enforce acceptance of such [patta] [The words 'patta,' 'pattas,' 'muchilika' and 'muchilikas' zvherever they occur in the Chapter were substituted respectively, for the words 'puttah,' 'puttahs,' 'muchalka' and 'muchalkas' by section 2 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).].
