72. Surrender of land by Raiyat - (1) A Raiyat not bound by a lease or other agreement for a fixed period may, at the end of any agricultural year surrender his holding [with the previous sanction of the Deputy Commissioner in writing].
(2)But, notwithstanding the surrender, the Raiyat shall be liable to indemnify the landlord against any loss of the rent of the holding for the agricultural year next following the date of the surrender, unless he gives to his landlord, at least four months before he surrenders, notice of his intention to surrender.(3)The Raiyat may, if he thinks fit, cause the notice to be served through the Court of the Deputy Commissioner within whose jurisdiction the holding or any portion of it is situate.(4)When a Raiyat has surrendered his holding the landlord may enter on the holding and either let it to another tenant or to take it into cultivation himself.(5)Nothing in this Section shall affect any arrangement by which a Raiyat and his landlord may arrange for a surrender of the whole or a part of the holding [with the previous sanction of the Deputy Commissioner in writing.]
