76. Relinquishment of land described in paragraph 1 of section 49.
- The provisions of [the last section] [These words were substituted for the words 'the two last sections' by Bombay 4 of 1913, section 33 (2).] shall apply as far as may be, to the holders of alienated land:Provided that(a)it shall not be lawful to relinquish as aforesaid, any portion of any land held wholly or partially exempt under the circumstances described in the first paragraph of section 49 until the commuted assessment payable in respect of such portion of land has been determined under the provisions of the said section; and that,(b)Relinquishment of land described in section 51. - if any person relinquishes land on which, under the circumstances described in section 51, a larger revenue is levied than would ordinarily be leviable on such land, he shall be deemed to have relinquished also the land held with it which is wholly or partially exempted from payment of revenue.
