- [(1)] [Renumbered by Act No. 12 of 1966.] Notwithstanding anything contained in this Act, a tenant may terminate the tenancy in respect of any land held by him at any time by surrender of his [interest therein:Provided that no such surrender shall be made in favour of any person other than the Government:] [Substituted by Act No. 12 of 1966.]Provided further that such surrender shall not be effective unless it is made in writing and is admitted by the tenant before the Land Tribunal [***] [Omitted by Act No. 12 of 1966.] and is registered in the office of the Land Tribunal in the prescribed manner:[***] [Omitted by Act No. 12 of 1966.](2)[ The Government shall pay to the landlord fair rent of the tenancy surrendered to it under Sub-section (1).] [Inserted by Act 12 of 1966.](3)The Government may let any land surrendered to it under Sub-section (1) to any person, as far as may be, in accordance with such rules as may be made under this Act.(4)The tenant to whom any land is let under Sub-section (3) shall pay the fair rent thereof directly to the landlord and the Government s liability under Sub-section (2) with regard to the payment of the rent of that land shall, on and from the date of induction of the tenant on such land, cease.
