Section 47(9) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
(9)If, in any suit or other proceeding under this Acvt any other law in force, the Court or Presiding Officer (not being the Deputy Commissioner) finds that any landlord or his agent, village headman, or mulraiyat, has failed-(a)to deliver to a raiyat, villag headman or mulraiyat a receipt in the prescribed form, or(b)to prepare and retain a counterfoil, in the prescribed form, of a receipt delivered to a raiyat, village headman or mulraiyat as aforesaid, or(c)to maintain and deliver to a raiyat or village headman, as the case may be, a statement of account as prescribed in Section 46,such Court or Officer shall report the fact to the Deputy Commissioner.
