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 1] [Section 52] [Entire Act] Madras Presidency - Subsection Section 52(1) in Madras Estates Land Act, 1908 (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.
