Section 24A(1) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
(1)When a homestead or any portion thereof, which a raiyat holds otherwise than as part of this holding as a raiyat is transferred by sale gift will or exchange in accordance with custom or record-of -rights, the transferee or his successor-in-interest may cause the transfer to be registered in the office of the landlord of the village.
