Section 13(1) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
(1)A raiyat may use the lad comprised in his holding,-(a)In any manner which is authorized by local usage or custom, or(b)Irrespective of any local usage or custom, in any manner which does not materially impair the value of the land or render it unfit for the purpose of cultivation.
