(1)Subject to any rules that may be made under this Act, a land holder may relinquish his rights in respect of any land in his possession in favour of Government by giving a notice in writing to the Collector of the district or the Settlement Officer or the Assistant Settlement Officer of the district in such form and manner as may be prescribed, not less than three months before the close of any year and thereupon, he shall cease to be the land holder in respect of that land from the year following the date of notice.Provided that relinquishment of only a part of a holding or of a holding which, or part of which, is subject to an encumbrance or charge, shall not be valid.
