Section 55 in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
55. Successive suits against raiyat for recovery of rent.
- Where a landlord has instituted a suit against a raiyat for the recovery of any rent of his holding, the landlord shall not institute another suit against him for the recovery of any rent of that holding until after six months from the date of the institution of the previous suit.
