241. Transfer for certain purposes. - (1) Notwithstanding anything contained in Section 240, a 'Mundari khunt-kattida' may without the consent of his landlord, transfer the land comprised in his tenancy, or any part thereof, for any reasonable and sufficient purpose having relation to the good of the tenancy or of the tenure or estate in which it is comprised, such as the use of the land for any charitable, religious or educational purpose or for the purposes of manufacture or irrigation, or as building ground for any such purpose, or for access to land used or required for any such purpose:
Provided that the transfer shall be made by registered deed and that before the deed is registered and land transferred, the written consent of the Deputy Commissioner shall be obtained to the terms of the deed, and to the transfer.(2)Before consenting to any such transfer, the Deputy Commissioner shall satisfy himself that [adequate compensation is tendered to] the landlord and other co-sharers in the tenancy [* * *] for the loss (if any) caused to them by the transfer; and where only part of the land comprised in the tenancy is transferred may, if he thinks fit, apportion between the transferee and the original tenant all dues payable for the tenancy.(3)Any appeal against any order of a Deputy Commissioner consenting or refusing to consent to any such transfer shall lie as provided in Chapter XVI.
