(1)An asami desirous of surrendering his holding shall send a notice to his land holder (Gram Panchayat or the tenure-holder) intimating his intention to do so, and by giving to the land holder, the possession of such holding.(2)The asami shall have no right to surrender a part of the holding.(3)The notice of surrender by an asami may be sent personally or by registered post and it shall contain the particulars of the holding sought to be surrendered.
