57. [ Procedure in adjudication of suits to enforce grant or acceptance of patta. [This section was substituted for the original section 57 by section 38 of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]
- In adjudicating suits under sections 55 and 56, the Collector shall proceed as herein mentioned. If he finds that the defendant is not bound to grant or accept a patta, he shall dismiss the suit. If he finds that the defendant is bound to grant or accept a patta, he shall decide whether the patta demanded or tendered is a proper one and if he so finds shall pass a decree directing the defendant to grant the patta in exchange for a muchilika or accept the patta and give a muchilika in exchange. If the Collector finds that the patta demanded or tendered is not a proper one, he shall decide what the terms of the patta should be and shall embody such terms in the decree passed by him and the decree shall be of the same force and effect as if a patta and muchilika had been exchanged.]
