Section 20(1) in Kanam Tenancy Abolition Act, 1976
(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.
