Section 4(xxiii) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
(xxiii)"village headman" means the person appointed or recognised whether before or after the commencement of this Act by the Deputy Commissioner or other duly authorized officer to hold the office of a village headman whether known as pradhan, mustajur, manjhi or otherwise, but does not include a mulraiyat.
