Section 54(2) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
(2)Until rules are made under sub-section (1) and subject to those rules when made and the other provisions of this Act, the provisions of the Santal Civil Rules shall, far as may be and so far as they are not inconsistent with this Act, be followed in dealing with cases referred to in sub-section (1).
