Section 20 in The Rajasthan Colonisation (Temporary Cultivation Leases) Conditions, 1955
20. Notice by tenant.
- The tenant may determine the tenancy at the end of any Rabi or Kharif season, by notice given in writing to the Collector in the manner provided hereunder:-(i)if the tenancy is to be determined at the end of the Rabi season, by notice given not later than the fifteenth day of January;(ii)if the tenancy is to be determined at the end of the Kharif season, by notice given not later than the first day of June.
