Section 19(3) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
(3)(a)On receipt of such an application, the Deputy Commissioner shall serve on each of the person interested in the application, other than the applicant, a notice of the date on which he intends to hear the application.Explanation. - For the purposes of this clause, the landlord and the village headman or mulraiyat, if any, shall be deemed to be persons interested in the application.(b)After serving the notice required by clause (a) and hearing the parities and holding such enquiry as he thinks fit, the Deputy Commissioner shall distribute the rent of the holding calculated on the basisi of settlement rate of rent, and his decision shall be final.
