(1)Every application for surrender shall be submitted personally to the Tahsildar or it may be sent by registered post.(2)The Tahsildar shall immediately send a copy of the notice to the Chairman of the Bhumi Prabandhak Samiti who shall summon the applicant and get his signature attested by two witnesses.(3)The Chairman shall obtain delivery of possession of the land from the applicant and send his report to the Tahsildar along with the notice referred to in sub-rule (2).(4)Before passing final orders, the Tahsildar may hear the lessee and the encumbrance-holder, if necessary.(5)If only part of the holding has been surrendered, the Tahsildar shall apportion the land revenue and direct the correction of the record of rights accordingly.
