Section 24A in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
24A. [ Registration of certain transfers of homestead. [Inserted By Amendment Act 17 of 1976]
(1)When a homestead or any portion thereof, which a raiyat holds otherwise than as part of this holding as a raiyat is transferred by sale gift will or exchange in accordance with custom or record-of -rights, the transferee or his successor-in-interest may cause the transfer to be registered in the office of the landlord of the village.(2)Notwithstanding anything to the contrary contained in the record-of rights or in any law or anything having the force of law in the Santal Parganas, the landlord shall allow the registration of such transfer, and shall not be entitled, except in the case of transfer by sale,gift or will, to levy any registration fee and in the case of a transfer by sale, gift or will, the landlord shall be entitled to levy such registration fee as may be prescribed.(3)If any landlord refuses to allow the registration of any such transfer as is mentioned in sub-section (1) the transferee or his successor-in- interest may apply to the Deputy Commissioner and the Deputy Commissioner shall after causing notice to be served on the landlord make such enquiry as he considers necessary and shall, if he is satisfied that the transfer is not contrary to custom or the record-of-rights, pass and order declaring that the transfer shall be deemed to be registered, and may also pass such order as he thinks fit in respect of the costs of any such enquiry.]
