(1)Every ryot [***] [The words 'other than a ryot of old waste bound by a lease or other written agreement for a fixed period' were omitted by section 80(i) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] may, with effect from the end of any revenue year, relinquish [by a notice in writing signed by him] [Inserted by section 80(H) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] his holding or any part thereof, not being less than a revenue field, provided that the portion relinquished is accessible, and provided that the apportionment of the rent on the part retained shall be made by the landholder subject to revision by the Collector on application by the ryot. The portion retained shall be treated as a new holding and a fresh patta and muchilika shall be exchanged in respect of the same for the revenue year next succeeding that in which notice of relinquishment is given.(2)A ryot who so relinquishes his holding or part of his holding shall be liable at the suit of the landholder before the Collector to indemnify him against any loss of rent on the holding or the part thereof for the revenue year next following the date of the relinquishment, unless the ryot gives to the land holder on or before the first day of April notice of his intention to relinquish.
