Section 21(1) in Kanam Tenancy Abolition Act, 1976
(1)Where a holding is divided after the appointed day and before the date of publication of the Kanam Tenancy Abolition Ordinance, 1975, in the Gazette, the kanam tenant shall give notice of such division to the Settlement Officer or such other officer empowered in this behalf by the Government by notification in the Gazette and the kanam tenant shall continue liable for the payment of the compensation due to the Government unless such notice has been given and the necessary entries fixing the respective liabilities have been made in the revenue records in accordance with such division.
