58. Pattas and muchilikas to be signed and registered by the karnam.
- The Kamam of the village in which the holding is situated shall regularly sign and register [pattas] [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).] and [muchilikas] [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 respect of the holding.
