(1)Notwithstanding anything contained in this Act, any transferee who obtained a transfer of an occupancy holding or a portion or a share thereof, before the commencement of the Orissa Tenancy (Amendment) Act, 1938, shall be liable to pay the fees lawfully payable by him at the time of the transfer, within four years from the coming into force of that Act or the date of the landlord's knowledge of the transfer whichever is later but he shall not be liable to ejectment on the ground that the landlord has not given his consent to the transfer.
