Section 57 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
57. Surrender on enhancement
Notwithstanding anything contained in sections 55 and 56. when a decree or order for the enhancement of the rent of any holding is passed. the tenant thereof may after sending the landholder. within thirty days of the date of such decree or order. a registered notice of his desire to surrender such holding at the date on which such enhancement takes effect surrender such holding accordingly. and in every such case the tenant shall not be liable for the rent payable for such holding in respect of any subsequent to such surrender.
