Section 19(6) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
(6)The Deputy Commissioner shall pay any sum recovered as cost by him under sub-section (5) to the party to whom such costs are payable.Provided, firstly, that in no case shall such holding be sub-divided if the rent of any portion of the holding will be less than three rupees.secondly, that the private holding of the village headman pledged as security shall in no case be split up if his share together with the official, if any, will not be adequate security for the village rent. Andthirdly, that any sub-division or partition of the holding or the distribution of its rent shall not have the effect of splitting up the joint liability of faiyats for the payment of the rent of the holding as it stood prior to the sub-division or partition.
