- An Asami who surrenders his holding under Section 62, shall do so by notice in writing in L.R. Form 13, which-(i)in the case of an Asami belonging to the classes mentioned in sub-Clause (iii) of Clause (a) and Clause (c) of Section 6 shall be served personally on the Pradhan of the Gaon Panchayat or sent to him by registered post, acknowledgement due;(ii)in the case of an Asami other than an Asami mentioned in Clause (i) shall be served personally on the land holder or sent to him by registered post, acknowledgement due.Provided that an Asami shall, in addition to giving the notice in L.R. Form 13 to the Pradhan of the Gaon Panchayat, submit an application to the Tehsildar informing him of his intention to surrender land and mentioning the date on which the notice was served on the Pradhan or sent to him by post. A copy of the notice shall be attached to the application.
