77A. [ Conditions for recovery of arrears by distraint of movable property or sale of holding. [Sections 77-A to 77-F were inserted by section 50 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]
- No landholder shall have power to proceed against a ryot for the recovery of rent by distraint and sale of his movable property or by sale of his holding unless he shall have exchanged a patta and muchilika with such ryot or tendered him such a patta as he was bound to accept or unless a valid patta or muchilika continues in force; in the case of distraint and sale of movable property, the exchange of patta and muchilika or tender of such a patta as the ryot was bound to accept shall be not less than fifteen days prior to the distraint.
