Section 20(4) in Kanam Tenancy Abolition Act, 1976
(4)Every person who does not give notice of any transfer referred to in sub-section (1) or sub-section (2) in accordance with the provisions of this section shall (in addition to any other liability which he may incur through such neglect) continue liable for the payment of the compensation in respect of the land transferred until he gives such notice or until the transfer has been recorded in the revenue registers, but nothing in this section shall be held to affect the liability of the transferee for the payment of the said compensation.
