- The provisions of this Chapter shall apply to all ryots [***] [Words 'with a permanent right of occupancy and also so far as may be to ryots holding old waste under a landholder otherwise than under a lease in writing' omitted by section 34(i) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).](2)Every ryot shall be entitled to call upon his landholder to grant him a [patta] [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).] for any current revenue year and every landholder shall be entitled to call upon his ryot to give him 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).] for any current revenue year in exchange for a [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).].(3)[ The ryot shall, at his request, be entitled to have all the lands in his possession in a single village entered in a single patta.] [Inserted by section 35 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]
