Section 67(2) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
(2)[ If any land is transferred in contravention of the provisions Section 20 or any other provision of this Act or by fraudulent method and is held or cultivated by any person with knowledge of such transfer, he shall be punished with imprisonment of either description for a term which may exited to three years or with fine which may extend to one thousand rupees or with both, and in the case of a continuing offence, to a further fine not exceeding fifty rupees for each day during which the offence continues.] [Inserted By Section 6 of the Bihar Scheduled Areas Regulation, 1969 (Regulation 1 of 1969)]
