If-(i)the lands of a tenancy are wholly lost by dilution and the tenant obtains on that account exemption from payment of rent in respect of such tenancy, or(ii)any portion of the lands of a tenancy is lost by dilution and the tenant obtains on that account an abatement of rent in respect of such portion, the tenant shall, unless there is a contract to the contrary made by registered instrument, be deemed to have surrender his rights to such lands or portion thereof and his tenancy and rights therein shall be extinguished.
