If the person who has been registered as occupant under this Chapter or his successor-intitle intends, within six years from the date of such registration, giving up personal cultivation of the land, he shall surrender the land to the State Government, and on such surrender the State Government shall pay an amount equal to the premium paid and the depreciated value of improvements, if any, effected after the date of registration, to the person surrendering and the other persons interested in the land. The surrendered land shall then be at the disposal of the State Government and the Tribunal may thereafter dispose of it as surplus land vesting in the State Government.
