Section 48(1) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
(1)The [State] [Substituted by para 4 (1) of the ALO for 'Provincial'] Government shall cause to be prepared and kept for sale to village headman, mulraiyat and landlords at all sub-divisional offices forms of receipts with counterfoils and of statements of accounts suitable for use under the foregoing sections.
