Section 44(1) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
(1)When the interest of the landlord or mulraiyat is transferred, no raiyat, village headman or mulraiyat, as the case may be, shall be liable for rent which became due after the transfer and was paid in good faith to the landlord or mulraiyat, as the case may be, whose interest was so transferred unless the transferee has before the payment served notice of the transfer on the raiyat, village headman or mulraiyat.
