20. Obligation of transferor and transferee to give notice of transfer.
(1)Whenever the title of any person primarily liable to pay the compensation under sub-section (1) of section 16 is transferred, the person whose title is transferred and the person to whom the same is transferred shall, within three months-(a)of the execution of the instrument of transfer or after its registration, if it be registered, or after the transfer is effected, if no instrument be executed; or(b)from the date of publication of the Kanam Tenancy Abolition Ordinance, 1975, in the Gazette,whichever is later, give notice of such transfer to the Settlement Officer.(2)In the event of death of any person primarily liable as aforesaid, the person to whom the title of the deceased has been transferred as heir or otherwise, shall give notice of such transfer to the Settlement Officer within one year of the death of the deceased or within one year from the date of publication of the Kanam Tenancy Abolition Ordinance, 1975, in the Gazette, whichever is later.(3)The notice to be given under this section shall be in such form as may be prescribed and the transferee or the person to whom the title passes, as the case may be, shall, if so required, be bound to produce before the Settlement Officer any document evidencing such transfer or succession.(4)Every person who does not give notice of any transfer referred to in sub-section (1) or sub-section (2) in accordance with the provisions of this section shall (in addition to any other liability which he may incur through such neglect) continue liable for the payment of the compensation in respect of the land transferred until he gives such notice or until the transfer has been recorded in the revenue registers, but nothing in this section shall be held to affect the liability of the transferee for the payment of the said compensation.
