(7)Where the landholder has recognized the transfer or devolution of any holding or portion thereof under the foregoing provisions of this section -(i)in case the transfer or devolution is of the entire holding, the landholder shall be bound to enter into a separate engagement with the transferee or the person on whom the holding devolves, or if there is more than one such transferee or person, into a joint engagement with such transferees or persons;(ii)in case the transfer or devolution is of a portion of the holding and the portion is not defined by metes and bounds, the landholder shall be bound to enter into a joint engagement with the transferor and the transferee and the other co-sharers, if any, or with the person or persons on whom the portion of the holding devolves and the other co-sharers, if any:Provided that if the transferor has ceased to possess any interest in the holding, his name may, with his consent, be omitted from such engagement;(iii)in case the transfer or devolution is of a portion of the holding and the portion is defined by metes and bounds, the landholder shall be bound to enter into separate engagements with the holders of the sub-divisions:Provided that the landholder shall not be bound to enter into such engagements unless each of the sub-divisions conforms to the rules made by the State Government in that behalf.
