Section 51 in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
51. Duration of reduction of rent.
- Where rent has been reduced under Section 50, no further reduction of rent shall be granted on the same ground until a fresh record-of-rights is prepared under the Santal Parganas Settlement Regulation, or until fresh table of rates and rent-roll are published under Santal Parganas Rent Regulation, 1886.
