Section 32(1) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
(1)A person, if aggrieved by any act of the village headman or muraiyat or landlord, as the case may be, in setting or refusing to settle waste land or a vacant holding, or if aggrieved by any act of any other person in respect of such land or holding, may make an application before the Deputy Commissioner within one year from the year on which reclamation in pursuance of settlement was commenced or settlement was refused.
