Section 57(d) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
(d)by the commissioner confirming the order of the Deputy commissioner dismissing a mulraiyat or co-mulraiyat under Section 11 of the Record-of-rights of Mulraiyati village, to a tribunal appointed by the [State] [Substituted by para 4 (1) of the ALO for 'Provincial'] Government in this behalf.
