Section 44(2) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
(2)Where there is more than one raiyat, village headman or mulraiyat paying rent to the landlord or mulraiyat, as the case may be, whose interest is transferred, a general notice from the transferee to the raiyats, village headmen or mulraiyats, published in the prescribed manner, shall be a sufficient notice for the purpose of this section.]
