Section 50(3) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
(3)No proceedings under sub-section (1) shall be initiated until after the expiry of a period of seven years from the date on which the rent settled under the Santal Parganas Settlement Regulation, or the rent specified in a rent-roll published under the Santhal Parganas Rent Regulation, 1886, took effect.
