74. [ Relinquishment. [Section 74 was substituted by Bombay 4 of 1913, section 32.]
- The occupant may relinquish his land, that is, resign it in favour of [the [Government]] but subject to any rights, tenures, incumbrances or equities lawfully subsisting in favour of any person (other than [the [Government] [The word 'the Crown' were substituted for the word 'Government' by the Adaptation of Indian Laws Order in Council.] or the occupant] by giving notice in writing to the Mamlatdar or Mahalkari before the 31st March in any year or before such other date as may from time to time be prescribed in this behalf by the The word [[State] ['Provincial Government' were substituted for the words 'Governor in Council' by the Adaptation of Laws Order, 1950.] Government] and such relinquishment shall have effect from the close of the current year;Provided that no portion of land which is less in extent than a whole survey number or sub-division of a survey number may be relinquished.]
