(3)The transferor or co-sharer shall not, until notice is given in writing as aforesaid [or until the document referred to in clause (b), (c) or (d) of sub-section (1), as the case may be, is produced] [Inserted by section 79(iii) of the Madras Estates Land (Amendment) Act, 1934 (Madras Act VIII of 1934).] by reason only of the transfer or division, cease to be subject to any of the liabilities attaching to him as ryot.
