Section 23(1) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
(1)Raiyats desiring to exchange their lands may apply in writing to the Deputy Commissioner who may in his discretion permit such an exchange to be made,-Provided that the Deputy Commissioner shall not permit an exchange to be made unless he is satisfy that,-(a)The parties to the exchange are both jamabandi raiyats with respect to the lands proposed to be exchanged,(b)The lands proposed to be exchanged are situated in the same village or in a contiguous village,(c)The transaction is not a concealed sale but is a bona fide exchange sought to be made for the mutual convenience of the parties, and(d)The lands proposed to be exchanged are of the same value.
