Section 184 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
184. Surrender of holding by asami.
- An asami may surrender the whole of his holding but not any part thereof by giving a notice in writing to the [Land Management Committee] [Substituted by U.P. Act No. 37 of 1958.] or the land-holder, as the case may be, intimating his intention to do so and by giving up possession thereof.
