Section 76(b) in The Bombay Land Revenue Code, 1879
(b)Relinquishment of land described in section 51. - if any person relinquishes land on which, under the circumstances described in section 51, a larger revenue is levied than would ordinarily be leviable on such land, he shall be deemed to have relinquished also the land held with it which is wholly or partially exempted from payment of revenue.
