Section 47(5) in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
(5)If, in a proceeding instituted under sub-section (4), the Deputy Commissioner discharges any landlord, village headman or mulraiyat and is satisfied that the complaint or allegation of the raiyat, village headman or mulraiyat on which the proceedings were instituted is false or vexatious, the Deputy Commissioner may, in his discretion by his order of discharge, direct the raiyat, village headman or mulraiyat, as the case may be, to pay to the village headman or mulraiyat or landlord, as the case may, be such compensation, not exceeding fifty rupees, as the Deputy Commissioner may think fit.
