(1)A raiyat not bound by a lease or other agreement for a fixed period may, at the end of any agricultural year, surrender his holding, but he shall not be entitled to surrender a portion or share only of his holding.(2)Notwithstanding such surrender, unless the tenant gives to the landlord notice in writing in the prescribed manner at least three months before the surrender or his intention to surrender, he shall be liable to indemnify the landlord against any loss of the rent of the holding for the agricultural year next following the date of surrender.(3)When the tenancy is subject to an incumbrance secured by a registered instrument, the surrender of the tenancy shall not be valid unless it is made with the consent of the landlord and the incumbrancer.(4)Save as provided in sub-Section (3), nothing in this section shall affect any arrangement by which a tenant and landlord may agree to the surrender of the whole or any portion of the holding.
