31A. Distribution of rent on transfer of portion of occupancy holding.
(1)In the case of a transfer of a portion or share of an occupancy holding by sale, exchange, gift or bequest which is not defined by metes and bounds, the transferee and the persons possessing interest in the remainder of the holding shall be considered as joint tenants by the landlord.(2)In case the transfer is by sale, exchange, gift or bequest and is of a portion of an occupancy holding and the portion is defined by metes and bounds the landlord shall be deemed to agree to the division of land and the distribution of rent as set forth in the notice referred to in Section 31 unless within six months of the date of service of notice, an application is filed by him to the Collector for a just and equitable distribution of rent. The collector shall, on such application by the landlord or by any other person within such period, hold an enquiry in the prescribed manner and order a distribution of rent which is fair and equitable.
