Section 27 in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
27. Settlement of waste land to be made by patta in prescribed form.
- Settlement of waste land shall be made by a patta or amalnama in the prescribed form. The patta or amalnama shall be prepared in quadruplicate, one copy shall be given to the raiyat concerned, one copy shall be sent to the Deputy Commissioner, one copy shall be sent to the landlord and the fourth shall be retained by the village headman or mulraiyat, as the case may be.
