Section 41 in Jammu and Kashmir Tenancy Act, SVT. 1980 (1923 A.D.)
41. Relinquishment by any other tenant
(1) Any other tenant may relinquish his tenancy by giving orally or in writing to his landlord or to his landlord's agent, on or before the date fixed by Appendix B of this Act, notice of his intention to relinquish the tenancy after the harvesting of the current crop.(2)The tenant may, instead of, or in addition to, giving the notice in the manner Mentioned in sub-section (1), apply to [a Revenue Officer] [See footnote under section 22 (1).] on or before the date aforesaid to cause the notice to be served on the landlord, and the Revenue Officer, on receiving the cost of service from the tenant, shall cause the notice to be served as soon as may be.(3)If the tenant does not give notice in the manner prescribed in this section, he shall be liable to pay the rent of this tenancy for any part of the ensuing agricultural year during which the tenancy is not let by the landlord to some other person, or is not cultivated by the landlord himself.
