Section 56 in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
56. Ejectment.
- No person shall be ejected from agricultural land, except by an order of the Deputy Commissioner passed under the provisions of this Act:Provided that where a raiyat is ejected from his entire holding, the Deputy Commissioner may, in his discretion, permit him to remain in possession of his dwelling house only which may thereupon be assessed to rent if the Deputy Commissioner thinks fit.
