Section 7 in Santhal Parganas Tenancy (Supplementary Provisions) Act, 1949
7. Village headman to be granted patta and to execute kabuliyat and furnish security.
(1)A village headman shall on appointment be granted a patta, and may be required to execute a kabuliyat in the prescribed form. He shall in the discharge of the duties of his office be governed by such rules as may be made by the [State] [Substituted by para 4 (1) of the ALO for 'Provincial'] Government.(2)The village headman on appointment or when record - of- rights is being prepared under the Santal Parganas Settlement Regulation (Reg. 3 of 1872) may be required to pledge so much only of his own or the family holding or holdings held under the same landlord as would in the opinion of the Deputy Commissioner suffice together with the official holdings to secure the village rent for one year:Provided that ordinarily the rent of the official holding, if any plus that of the lands pledged as security shall be at least ten per centum of the total village rent payable by the village headman:Provided further that at every appointment of a new village head-man, the consent of co-sharers, if any, shall be taken in writing before the family holding is pledged as security for village rent. The co-sharers shall have the right to have their shares released form security , at any time after the first five years, but all arrears of village rent must be paid up in full before any share is so released.(3)A village headman shall have the option to give at any time cash security instead of, or to supplement, the security of his land. The Deputy Commissioner shall fix the amount of such cash security which when paid shall be placed in revenue deposit.
