Section 44 in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
44. Raiyat, village headman and mulraiyat not liable to transferee of landlord's or mulraiyat's interest for rent paid to former landlord or mulraiyat, without notice of the transfer.
(1)When the interest of the landlord or mulraiyat is transferred, no raiyat, village headman or mulraiyat, as the case may be, shall be liable for rent which became due after the transfer and was paid in good faith to the landlord or mulraiyat, as the case may be, whose interest was so transferred unless the transferee has before the payment served notice of the transfer on the raiyat, village headman or mulraiyat.(2)Where there is more than one raiyat, village headman or mulraiyat paying rent to the landlord or mulraiyat, as the case may be, whose interest is transferred, a general notice from the transferee to the raiyats, village headmen or mulraiyats, published in the prescribed manner, shall be a sufficient notice for the purpose of this section.]
