- An annual tenancy shall in the absence of proof of the contrary be presumed to run from the end of one cultivating season to the end of the next. The cultivating season may be presumed to end on the 31st March.Three months' notice of termination of tenancy to be given by landlord to tenant, or vice versa. - An annual tenancy shall [in the absence of any special agreement in writing to the contrary] [These words were inserted by Bombay 7 of 1914, section 2.] require for its termination a notice given in writing by the landlord to the tenant, or by the tenant to the landlord, at least three months before the end of the year of tenancy at the end of which it is intimated that the tenancy is to cease. Such notice may be in the form of Schedule E, or to the like effect.
