18. Bhuinhars and Mundari khunt-kattidars to be settled Raiyats in certain cases - The following classes of persons shall be deemed to be settled 'Raiyats' for the purposes of this Act, in regard to the land in their villages which they cultivate as 'Raiyats' (other than their own 'bhuinhari' or 'Mundari khunti-kattidari' land, and other than landlords privileged lands as defined in Section 18 and the provisions of sub-sections (3) to (6) of Section 17 shall apply to such persons as if they were 'Raiyats', namely :-
(a)where any land in a village, other than land known as 'manjhihas' or 'bethkheta', is entered in any register prepared and confirmed under the Chota Nagpur Tenures Act, 1869 (Ben. Act 2 of 1969)-all members of any 'Bhuinhari' family, who hold and have for twelve years continuously held, land in such village, and(b)where any village contains lands not forming part of Mundari khunti-kattidari tenancy and an entry of Mundari khunt-kattidari or of Mundari khunt-kattidars in such village has been made in any record-of-rights as finally published under this Act or under any law in force before the commencement of this Act-all male members of any Mundari khunt-kattidar family who hold, and have for twelve years continuously held land in such village.
