Section 38(2) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
(2)If the area recorded as grazing land or gochar be less than five per centum of the total area of the village headman or mulraiyat, and raiyats, set apart suitable area of village waste land for grazing. Such land when so set apart shall be governed by the provision of sub- section (1).
