Section 15 in The Maharashtra Tenancy and Agricultural Lands Act, 1948
15. [Termination of tenancy by surrender thereof. - (1) A tenant may terminate the tenancy in respect of any land at any time by surrendering his interest therein in favour of the landlord:
Provided that such surrender shall be in writing, and verified before the Mamlatdar in the prescribed manner.(2)Where a tenant surrenders his tenancy, the landlord shall be entitled to retain the land so surrendered for the like purposes, and to the like extent, and in so far as the conditions are applicable subject to the like conditions, as are provided in sections 31 and 31A for the termination of tenancies.(2A)[ The Mamlatdar shall in respect of the surrender verified under subsection (1), hold an inquiry and decide whether the landlord is entitled under subsection (2) to retain the whole or any portion of the land so surrendered, and specify the extent and particulars in that behalf.] [This section was inserted by Bombay 13 of 1956, Section 11.](3)The land, or any portion thereof, which the landlord is not entitled to retain under sub-section (2), shall be liable to be disposed of in the manner provided under clause (c) of sub-section (2) of section 32P.] [This section was inserted by Bombay 13 of 1956, Section 6.]
