Section 4(xvi) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
(xvi)"Santal Civil Rules" means the directions issued by the [State] [Substituted by para 4 (1) of the ALO for 'Provincial'] Government for observance in the administration of civil justice in the Santal Parganas by officers appointed under Clause (2) Section 1 of the Santal Parganas Act, 1855 (37 of 1855).
