Section 43A in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
43A. [ Time for payment of rent. [Inserted by Section 3 of the Santal Parganas Tenancy (Supplementary Provisions) (Amendment) Act, 1955 (Bihar Act 21 of 1955)]
(1)Notwithstanding anything to the contrary contained in the Santal Paraganas Settlement Regulation, 1872 (Reg.III of 1872) or the village record- of-rights prepared there under, a money rent payable by a tenant shall be paid in four equal installments failing due on the last day of each quarter of the agricultural year.(2)Every tenant or the mortgagee of his holding or tenure shall pay each installment of rent before sunset of the day on which it falls due.(3)Any installment or part of an installment of rent not duly paid at or before the time when if falls due shall be deemed to be an arrear:Provided that where rent is payable to the State Government, any installment or part of an installment not duly paid at or before the time when it falls due shall be deemed to be an arrear only at the end of the agricultural year.
