- A kanamdar, kanam-kuzhikanamdar, kuzhikanam-dar, customary verumpattamdar or cultivating verumpattamdar may, at the end of any agricultural year, surrender his holding to his immediate landlord, by a registered document.Such a landlord shall not be bound to accept the surrender unless notice has been given in writing to him by the tenant of his intention to do so three months prior to the date of the expiry of the agricultural year, and unless it be in respect of the entire holding. Nor shall the landlord be bound to refund the kanartham or to pay the value of the improvements which he would have been otherwise bound to pay under the Improvements Act. The tenant shall, after the surrender, remain personally liable for the arrears of rent, if any, payable by him in respect of the holding, but he shall be entitled to set off against such arrears the kanartham and the value of the improvements, if any, made by him in the holding.
