(4)Every person who makes a transfer as aforesaid without giving such notice to the Executive Officer shall continue liable for the payment of all taxes assessed on the property transferred until he gives notice or until the transfer has been recorded in the registers of the [Board] [Substituted by Act 24 of 1936, s.69, for "Cantonment Authority"], but nothing in this section shall be held to affect the liability of the transferee for the payment of the said tax.
