Section 39 in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
39. Raiyat's right to excavate tanks, etc., other than their holdings.
- Raiyats may, with the permission of the landlord, excavate on lands other than their holdings, tanks and other reservoirs required for drinking and other purposes, and may enjoy the fish and other produce of the same according to arrangement made with the landlord Provided that such permission shall not be refused by the landlord without sufficient reason and on such refusal the Deputy Commissioner may, on the application of the raiyat, grant such permission on such conditions as he deems fit.
