Section 21(1) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
(1)Notwithstanding anything contained in Section 20, the [State] [Substituted by para 4 (1) of the ALO for 'Provincial'] Government may by notification in this behalf published in the official Gazette, permit non-aboriginal raiyats, either of the whole of the Santhal Parganas or such portion of it as may be considered desirable, to transfer with effect from such date as may be notified, their rights in their holding up to the extent of one fourth of their paddy and first class bari lands by bhugut-bandha or complete usufructuary mortgage to,-(i)a land mortgage bank duly established by the [State] [Substituted by para 4 (1) of the ALO for 'Provincial'] Government, or(ii)a grain goal recognised by the Deputy Commissioner, or(iii)a society registered or deemed to be registered under the Bihar and Orissa Co-operative Societies Act, 1935 [(Bihar and Orissa Act VI of 1935)] [Printed in Vol. III of the Bihar Code], or(iv)a raiyat of the santal Parganas :Provided that,-(a)no such transfer shall be recognised as valid unless it has been made by means of a registered deed and reported in the prescribed manner by the transferor and transferee to the Deputy Commissioner and to the landlord within one month of the registration of the deed,(b)no such transfer shall be made for a period exceeding six years and, on the expiry of the period of transfer, no further transfer of any of the lands of the transferor raiyat shall be permissible for a period of six years.
