Section 43A(1) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
(1)Notwithstanding anything to the contrary contained in the Santal Paraganas Settlement Regulation, 1872 (Reg.III of 1872) or the village record- of-rights prepared there under, a money rent payable by a tenant shall be paid in four equal installments failing due on the last day of each quarter of the agricultural year.
