Section 5 in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
5. Appointment of a village hweadman of a khas village.
- On the application of a raiyat or of landlord of any khas village and with the consent of at least two thirds of the jamabandi raiyats of the village ascertained in the manner prescribed, the Deputy Commissioner may declare that a headman shall be appointed for the village and shall then proceed to make the appointment in the prescribed manner.
