Section 22 in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
22. A raiyat may make over his holding temporarily on trust for cultivation.
(1)Notwithstanding anything contained in Section 20 and 21 in the event of,-(a)a raiyat's temporary absence from the village, or(b)his sickness or physical incapacity, or(c)loss of plough cattle due to any cause beyond his control, or(d)the raiyat being a widow or minor,he may, after informing by registered post the village headman, mulraiyat or landlord, as the case may be, and the sub-divisional Officer, make over his holding temporarily on trust for cultivation to a raiyat of the Santal Parganas.(2)In cases covered by clauses (a) and (c) of sub-section (1), if no period has been stipulated, and the raiyat does not resume cultivation himself, the holding shall be presumed to be abandoned after the expiry of a period of ten years.(3)Any transfer of a holding for cultivation, temporary or otherwise, made otherwise than under the provisions of sub-section (1) shall be deemed to be a transfer made in contravention of sub-section (1) of Section 20.
