(3)When a raiyat has surrendered his holding, the Court shall in the following cases, for the purposes of Sub-section (2), presume, until the contrary is shown, that such notice was so given, namely :(a)if the raiyat takes a new holding in the same village from the same landlord during the agricultural year next following the surrender;(b)if the raiyat ceases, at least three months before the end of the agricultural year at the end of which the surrender is made, to reside in the village in which the surrendered holding is situate.
