52. Period for which pattas and muchilikas may be exchanged.
(1)Pattas and muchilikas may be exchanged for periods of one or more revenue years, but no landholder shall be bound to tender, and no ryot to accept, a patta for a period of more than one revenue year.(2)Subject to the provisions of sub-section (3), the tender of a patta or muchilika and the demand for a muchilika or patta shall be made within twelve months of the commencement of the period to which the patta or muchilika relates.(3)Patta and muchilikas accepted, exchanged or decreed for any revenue year shall remain in force until the commencement of the revenue year for which fresh pattas and muchilikas are accepted, exchanged or decreed: provided that where a patta or muchilika has continued in force for more revenue years than one, no fresh patta or muchilika for the same holding shall take effect until the commencement of the revenue year next succeeding that in which it is tendered, accepted, exchanged or decreed.
