(b)where any village contains lands not forming part of Mundari khunti-kattidari tenancy and an entry of Mundari khunt-kattidari or of Mundari khunt-kattidars in such village has been made in any record-of-rights as finally published under this Act or under any law in force before the commencement of this Act-all male members of any Mundari khunt-kattidar family who hold, and have for twelve years continuously held land in such village.
