Section 11 in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
11. Headmen's reward fund.
- All fines imposed upon, and realized from village headmen, mulraiyat and raiyats under this Act shall be deposited in to a fund to be known as the headmen's reward fund. Management of and disbursement from this fund shall be made by the Deputy Commissioner in accordance with prescribed rules.
