Section 56 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
56. Notice to landholder
(1) Previously to any surrender under section 55. the tenant so surrendering shall send to his landholder a registered notice of his intention to do so. at least thirty days before the 1st May of any year and unless such notice is sent. the tenant shall be liable to the landholder for the rent of the holding for the agricultural year next following the date of the surrender:Provided that the tenant shall not be so liable in respect of any period during which the holding is let to another tenant or is taken by the landholder into his own use or cultivation,(2)Nothing in this section shall affect any arrangement by which a tenant and his landholder may agree. to the surrender of the whole or a portion of a holding :Provided that such agreement is attested in the manner laid down in section 55.
