(1)Every entry in the Register of Jenmikarams prepared under the Kanam Tenancy Act, 1955 and which is valid and effective immediately before the appointed day shall, for the purpose of assessment andpayment of the amount or annuity under section 4, be deemed to describe correctly the right, title and interest of every jenmi and kanam tenant in respect of the holding or part thereof to which it relates:Provided that any modification, alteration or correction made in the register in consequence of -(a)a decree or order of any court; or(b)a valid transfer of a holding or part of a holding or the right to receive jenmikaram, whether by act of parties or by operation of law, on or after the appointed day and before the publication of the Kanam Tenancy Abolition Ordinance,1975, in the Gazette,shall be taken into account by the Settlement Officer.
