Section 82(2) in The United Provinces Tenancy Act, 1939
(2)Notwithstanding such surrender, unless the tenant sends such registered notice before the first day of April, he shall be liable to the land-holder for the rent of holding for the agricultural year next following the date of the surrender.Provided that the tenant shall not be so liable in respect of any period during which the holding is let to another tenant, or is taken into his own cultivation or use by the land-holder.
