Section 49 in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
49. Rent to be first charge on holdings.
- Where a raiyat's holding is transferable, the rent of the holding shall be a first charge on the holding and, in the case of a village headman or mulraiyat, the village rent shall be first charge on the holding of the village headman or mulraiyat pledged as security for payment of such rent:Provided that, if a holding or a portion thereof is sold in execution of a decree for arrears of rent, the purchaser shall acquire the holding free of all liability for rent for any period prior to the date of the sale, and rent due for any such period shall be a fist charge on the sale proceeds of the holding or portion thereof.
