Section 43(1) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
(1)Nothing in contract, express or employed, between a landlord, a village headman or a mulraiyat and a raiyat made before or after the commencement of this Act, shall entitle the landlord or the village headman or the mulraiyat to rent in kind whether known as bhaoli, batai, krisani, danabandi or otherwise.
