Section 252(6) in The United Provinces Tenancy Act, 1939
(6)At any time during the period of a lease given under the provisions of this section, the tenant may in accordance with the provisions of Sections 82 to 88, surrender or abandon the holding or the portion leased and, during the period of such lease, the tenant shall, for the purposes of Sections 33 to 38 be deemed to possess an interest in the portion leased.
