Section 53(2) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
(2)If the application is not rejected summarily under clause (c) of subsection (1), the Deputy Commissioner shall issue notice to the raiyats and other persons interested to appear before him and to file objections, if any. If after due enquiry the Deputy Commissioner is satisfied that the purpose stated in the application is as specified in clause (a) of sub-section (1) and that the objection, if any taken to the application are such that they may fairly be disregarded, the Deputy Commissioner may by order sanction acquisition proceedings to be started.
