Section 37 in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
37. Raiyat's right to graze cattl.
- All raiyats of the villages shall have the right to graze their own cattle within the village on the recorded grazing land and on grazing land set apart by the Deputy Commissioner under sub-section(2)of Section 38 and on village waste land which is neither excluded from the village under the santal parganas settlement Regulation ( Reg.III of 1872) nor reserved or enclosed to promote growth of forest nor set apart under section34:Provided that nothing in this section shall affect the right of reclamation of waste land after due settlement:Provided further that the right of granzing cattle shall be subject to such forest rules as may for the time being be in force for the Domin-I Koh Government Estate or other private forests taken under the management of Government.(2)No cattle of persons other than raiyats of the village may grazes within the village without the consent of the village community.(3)No fee shall be chargeable by any person for the grazing of cattle within any village.
