54. [ Patta to be tendered. [Sub-section (1) of section 54 was renumbered as section 54 and sub-section (2) was omitted by section 37(1) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).]
- The tender of a patta may be made to the ryot " [by delivering a copy to him or to some adult male member of his family or to his authorized agent or when such service cannot be effected, by affixing a copy in the village chavadi or, if there is no village chavadi, in some conspicuous place in the village and by sending a copy by post to the ryot at his last known place of residence], or, if the Collector on the application of the landholder shall so permit, in respect of any estate or any portion of an estate, by filing it in the office of the Collector or such other officer as the State Government may by general or special order direct, and, if so filed, the Collector or such officer shall cause the patta to be served on the ryot in the aforesaid manner at the cost of the landholder and shall forthwith give intimation of the date of service to the landholder by post.]
