(4)No lease of a 'Mundari Khunt kattidari' tenancy or any portion thereof shall be valid, except a lease of one or other of the following kinds, namely :-(a)'mukarrari leases' of uncultivated land, when granted to a Mundari or a group of Mundaris for the purposes of enabling the lessees or the male members of their families to bring suitable portions of the land under cultivation;(b)leases of uncultivated land, when granted to a 'Mundari' cultivator to enable him to cultivate the land as a Raiyat.Explanation. - The expression "uncultivated land" as used in this sub-section, includes land which, though formerly cultivated, is not, at the time the lease is granted, either under cultivation or in the occupation of the lessee for purposes of cultivation.
