Section 24(3) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
(3)If any landlord refuses to allow the registration of any such transfer as is mentioned in sub-section (1), the transferee or his successor in the little may apply to the Deputy Commissioner and the Deputy Commissioner shall thereupon, after causing notice to be served on the landlord, make such enquiry as he considers necessary, and shall, if he is satisfied that the transfer is not contrary to the provisions of this Act or the record-of-right, pass an order declaring that the transfer shall be deemed to be registered, and may also pass order as he thinks fit in respect of the costs of any such enquiry.
