LAXMANRAO ANANTRAO STARDEKAR Vs. BAPU SATYAPPA PAWAR

JUDGEMENT

(1.) The question of law, which has been referred to us for decision, arises under section 15 of the Bombay Tenancy and Agricultural Lands Act, 1948 (hereinafter called "the Act") read with Rule 9 of the Bombay Tenancy and Agricultural Lands Rules, 1956 (hereinafter called "the Rules"). The question is whether the surrender of his tenancy by the tenant becomes effective from the date of endorsement of the surrender by the Mamlatdar or from the date of verification by him of the surrender or from the date of the tenants application for surrender of his tenancy.

(2.) The few facts, necessary to appreciate the points, are as follows :---

(3.) The relevant provisions of section 15(1) read thus :---