31B. Payment of fees for transfer of occupancy holding made before the commencement of the Orissa Tenancy (Amendment) Act, 1938.
(1)Notwithstanding anything contained in this Act, any transferee who obtained a transfer of an occupancy holding or a portion or a share thereof, before the commencement of the Orissa Tenancy (Amendment) Act, 1938, shall be liable to pay the fees lawfully payable by him at the time of the transfer, within four years from the coming into force of that Act or the date of the landlord's knowledge of the transfer whichever is later but he shall not be liable to ejectment on the ground that the landlord has not given his consent to the transfer.(2)The holding or a portion or a share thereof shall not be liable to be sold in satisfaction of the decree for arrears of rent without making the said transferee a party to the proceedings in execution of the decree; provided that the transferee has given notice of transfer by registered post to the landlord.Explanation. - Notwithstanding anything contained in this Act or in the Code of Civil Procedure, in the case of a transfer of a holding or a portion or a share thereof, whether before or after the decree may be brought on record in the proceedings in execution either in substitution of or in addition to the judgement-debtor, and such transferee shall, when §o added or substituted, be treated as a judgement-debtor for all purposes of the said proceedings in execution of the decree.Enhancement of rent
