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State of Uttar Pradesh - Section

Section 118 in U.P. Revenue Code, 2006

118. Surrender by bhumidhar.

(1)A bhumidhar may surrender his interest in any holding or any part thereof by giving an application in writing to the Tahsildar intimating his intention to do so and by giving up possession thereof to him whether or not such holding is let.
(2)Where only part of a holding has been surrendered, the Tahsildar shall apportion the land revenue payable by such bhumidhar.