148. Notice of transfer or partition by landholder and transferee or co-sharer.
- When any landholder transfers the whole or a portion of his estate or land, or when any estate or land is partitioned among co-sharers, the landholder and the transferee or the co-sharer, as the case may be, shall give notice of such transfer or partition, by publication in the District Gazette and in such other manner as the State Government may by rule direct, to the ryots as the case may be, in occupation of the land transferred or partitioned, and, unless and until such notice is given, no ryot shall be liable to the transferee or co-sharer for any rent which became due after the transfer or partition and was paid to the landholder before notice of such transfer or partition was given to the ryot, and all proceedings against the landholder taken by any of the ryots to whom no such notice was given shall be as effectual and binding on the transferee or co-sharer as if they had been taken in the first instance against the transferee or co-sharer himself.
