51. Tenant not liable to transferee of landlord's interest for rent paid to former landlord, without notice of the transfer - (1) A tenant shall not, when his landlord's interest is transferred, be liable to the transferee to the tenants, published in the prescribed manner, shall be paid in good faith to the landlord whose interest was so transferred unless the transferee has before payment served notice of the transfer on the tenant.
(2)Where there is more than one tenant paying rent to the landlord whose interest is transferred, a general notice from the transferee to the tenants, published in the prescribed manner, shall be a sufficient notice for the purposes of this Section.
