Section 24A(2) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
(2)Notwithstanding anything to the contrary contained in the record-of rights or in any law or anything having the force of law in the Santal Parganas, the landlord shall allow the registration of such transfer, and shall not be entitled, except in the case of transfer by sale,gift or will, to levy any registration fee and in the case of a transfer by sale, gift or will, the landlord shall be entitled to levy such registration fee as may be prescribed.
