Section 63 in Assam (Temporarily Settled Areas) Tenancy Act 1971
63. Surrenders.
- No tenant shall voluntarily surrender his holding except with the prior permission from the Deputy Commissioner and any voluntary surrender shall not be valid"(1)if such surrender is not approved by the Deputy Commissioner;(2)if the tenant does not give at least 3 months notice in writing to the landlord; and(3)if it is done without the consent and approval of the encumbrancer or under-tenant or tenant when there is an encumbrancer or an under-tenant or tenants as the case may be :Provided that the landlord shall not be eligible to resume the land for personal cultivation. The Deputy Commissioner may, when he permits a surrender place a landless Agriculturist in the holding who shall, thereafter, become a non-occupancy tenant of the landlord.
