Section 10 in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
10. Only land recorded as such to be treated as mularaiyat ka jote and mulraiyati jote.
- No land which is not recorded as such shall be recognised or treated as mulraiyat ka jote (private holding) or as mulraiyat jote (official holding). Any waste land which is reclaimed by a mulraiyat or a co-mulraiyat or any vacant holding which is found in the possession of or is settled with a mulraiyat or a co-mulraiyat shall be treated as non-transferable raiyati holding governed by the provisions of this Act relating to such raiyati holdings.
