Section 8 in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
8. Landlord to supply copies of jamabandi and record-of-rights to newly-appointed village headman.
- Whenever a person other than an heir of the last village headman is appointed a village headman, it shall be the duty of the landlord to supply the village headman with the original jamabandi or copies thereof certified in the prescribed manner and the record-of-rights of the village within three months from the date of appointment.
