- The lessee may surrender the lease after giving at least one months previous notice in writing and on payment of such compensation as the [Collector] [Substituted for the word 'Taluqdar' by the A.P.A.O. 1957.] may propose with the approval of the [Secretary, Local Administration Department] [Substituted for the words 'Subedar-e-Simt' (Subedar of the division) by A.P.A.O. 1957.] (in case the auction be for one year) or with that of the [Government] [Substituted for the words 'Sarkari-i-Aali' by the A.P.A.O. 1957.] (in case the auction be for a period of more than one year).
