Section 14 in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
14. Raiyats not to be ejected by order of the Deputy Commissioner.
- A raiyat shall not be ejected by the landlord form his holding on the ground that he has used his land in a manner not authorized by section 13 except in execution of an order of ejectment passed by the Deputy Commissioner.
