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Bombay Presidency - Section

Section 20 in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

20. Termination of tenancy by surrender thereof.

- A tenant may terminate the tenancy at any time by surrendering his interest as a tenant in favour of the landlord:Provided that such surrender shall be in writing and shall be verified before the Tahsildar in the prescribed manner.