Section 37(2) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
(2)of Section 38 and on village waste land which is neither excluded from the village under the santal parganas settlement Regulation ( Reg.III of 1872) nor reserved or enclosed to promote growth of forest nor set apart under section34:Provided that nothing in this section shall affect the right of reclamation of waste land after due settlement:Provided further that the right of granzing cattle shall be subject to such forest rules as may for the time being be in force for the Domin-I Koh Government Estate or other private forests taken under the management of Government.
