Section 21(2) in Kanam Tenancy Abolition Act, 1976
(2)Where a holding is divided after the date of publication of the Kanam Tenancy Abolition Ordinance, 1975, in the Gazette, the kanam tenant shall continue liable for the payment of compensation due to the Government unless such division is effected with the permission of the Settlement Officer or such other officer empowered in this behalf by the Government by notification in the Gazette and the necessary entries, fixing the respective liabilities have been made in the revenue records in accordance with the division.
