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 29] [Entire Act] Madras Presidency - Section Section 55 in Madras Estates Land Act, 1908 55. Suit to obtain patta. - When a landholder, for three months after demand, fails to grant a patta in such terms as the ryot is entitled to receive, it shall be lawful for the ryot to sue for such patta before the Collector.
