Section 183 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
183. Surrender of holding by [bhumidhar with non-transferable rights] [Substituted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1077).].
- A [bhumidhar with non-transferable rights] [Substituted by U.P. Act No. 8 of 1977 (w.e.f. 28.01.1977).] may surrender his holding or any part thereof by making an application in writing to the tahsildar and giving a notice in writing to the [Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.] intimating his intention to do so and by giving up possession thereof whether such holding is or is not let [:] [Substituted for the fullstop by U.P. Act No. 28 of 1961.][Provided that no surrender of the holding or any part thereof shall be made if the same has been mortgaged under sub-section (2) of Section 153 and mortgage has not been fully redeemed.] [Added by U.P. Act No. 28 of 1961.]
