Section 20(1) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
(1)No transfer by a raiyat of his right in his holding or any portion thereof, by sale, gift, mortgage, will, lease or any other contract or agreement, express or implied, shall be valid unless the right to transfer has been recorded in the record-of-rights, and then only to the extent to which such right is so recorded.Provided that a lease of raiyati land in any sub-division for the purpose of the establishment or continuance of an excise shop thereon may be validly granted or renewed by a raiyat for a period not exceeding one year, with the previous writt3en permission of the Deputy Commissioner.Provided further that where gifts by a recorded Santhal raiyat to a sister and daughter are permissible under the Santal Law, such a raiyat may with the previous written permission of the Deputy Commissioner, validly make such a gift;Provided also that an aboriginal raiyat may, with the previous written permission of the deputy Commissioner, make a grant in respect of him lands not exceeding one behalf of the area of his holding to his widowed mother or to his wife for her maintenance after his death.
