Section 28 in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
28. Principles to be followed in settling waste land or vacant holding.
- In making settlement of waste land or vacant holdings regard shall be had to the following considerations in additions to the principles recorded in the record-or-rights,(a)Fair and equitable distribution of land according to the requirements of each raiyat and his capacity to reclaim and cultivate;(b)any special claim for services rendered to the village community, society or State:(c)contiguity or proximity of the wste land to jamabandi land of the raiyat;(d)Provision for landless labourers who are bona fide permanent residents of the village and are recorded for a dwelling house in the village.
