Section 55 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
55. Surrender
A tenant. other than a tenant bound by a lease or other agreement to continue to occupy his holding in the following year may on or before he 1st May surrender his holding by giving up possession, there - of accompanied with a writing arrested by the Tehsildar having jurisdiction or by the Chairman of a Municipal Board whether such holding is or is not sub-let or mortgaged.
