Section 23 in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
23. Exchange of raiyati land.
(1)Raiyats desiring to exchange their lands may apply in writing to the Deputy Commissioner who may in his discretion permit such an exchange to be made,-Provided that the Deputy Commissioner shall not permit an exchange to be made unless he is satisfy that,-(a)The parties to the exchange are both jamabandi raiyats with respect to the lands proposed to be exchanged,(b)The lands proposed to be exchanged are situated in the same village or in a contiguous village,(c)The transaction is not a concealed sale but is a bona fide exchange sought to be made for the mutual convenience of the parties, and(d)The lands proposed to be exchanged are of the same value.(2)Any exchange of lands made otherwise than under the provisions of sub-section (1) and without the previous permission in writing of the Deputy Commissioner shall be deemed to be a transfer made in contravention of Section 20.
