Section 42 in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
42. Ejectment of a person in unauthorized possession of agricultural land.
- The Deputy Commissioner may at any time either of his own motion or on an application made to him pass an order for ejectment of any person who has encroached upon, reclaimed, acquired or come into possession of agricultural land in contravention of the
