Section 46(1) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
(1)A village haddman or a mulraiyat in a pradhani or mulraiyati village, land a landlord in a khas village, shall maintain a statement of account in the prescribed form for each village showing the rent due, payments made by each raiyatDuring each agricultural year, the manner in which such payments have been credited in the accounts, the balance, if any, remaining unpaid by such raiyat at the end of the said year and the interest claimed thereon.
