Section 69 in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
69. Bat to acquisition of right over certain lands.
- Notwithstanding anything contained in any law or anything having the force of law in the Santhal Parganas, no right shall accrue to any person in,-(a)land held or acquired in contravention of the provision of Section 20, or(b)land acquired under the Land Acquisition Act, 1894, for the Government or for any local authority or for a railway company, while such land remains the property of the Government or of any local authority or of a railway company, or(c)land recorded or demarcated as belonging to the Government or to a local authority which is used for any public works, such as a road, canal or embankment, or is required for the repair or maintenance of the same, while such land continues to be so used or required, or(d)a vacant holding retained by a village headman, mulraiyat and members of their family, or a landlord, or(e)village headman's official holding, grazing land, jeharthan and burning and burial grounds.
