Section 41 in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
41. No settlements of vacant holding and wast land in a Paharia village with a non-Paharia.
- No vacant holding and no waste land in a Paharia village within the Damin-i-KOh Government Estate shall be settled with a person who is not a Paharia.Explanation. - For the purposes of this section Paharia village is one which is recorded, recognised or declared as such by the Commissioner.
