Section 30(1) in The Karnataka Money-Lenders Act, 1961
(1)Where a loan advanced, whether before or after the date on which this Act comes into force, or any interest on such loan or the benefit of any agreement made or security taken in respect of such loan or interest, is assigned to any assignee, the assignor (whether he is the money-lender by whom the money was lent or any person to whom the debt has been previously assigned) shall, before the assignment is made,—(a)give the assignee notice in writing that the loan, interest, agreement or security is affected by the operation of this Act;(b)supply to the assignee all information necessary to enable him to comply with the provisions of this Act; and(c)give the debtor notice in writing of the assignment supplying the name and address of the assignee.
