Section 4(iii) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
(iii)"bhugut-bandha or complete usufructuary mortgage" means a transfer of the interest of a raiyat in his holding or part of the holding for the purpose of securing the payment of money advanced or to be advanced by way of loan, upon the condition that the loan, with all interest thereon, shall be deemed to be extinguished by the profit arising from the holding or part of the holding during the period of the mortgage;
