Section 45 in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
45. Payment of rent by postal money order.
- Payment of rent by a raiyat to his landlord, village headman or mulraiyat, as the case may be, in respect of his holding in any village may be made by remitting the amount of the rent by postal money order in the prescribed form. A village headman or a mulraiyat may be like money-order remit the amount of rent due from him to his landlord.
