Section 31 in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
31. Two or more village headman, co-mulraiyat or landlords to settle waste land jointly.
- Excepts as otherwise provided in this Act, where there are two or more village headman, co-mulraiyat or landlords in a village held jointly by them and the settlement of waste land has not been made jointly by all such village headmen, co-mulraiyats or landlords, as the case may be, the settlement may on objection be set aside or modified at the discretion of the Deputy Commissioner.
