Section 93(4) in Andhra Pradesh Municipalities Act, 1965
(4)Every person who makes a transfer as aforesaid without giving such notice to the Commissioner shall in addition to any other liability which he incurs through such neglect, continue to be liable for the payment of property tax assessed on the premises transferred until he gives notice or until the transfer shall have been recorded in the municipal registers, but nothing in this section shall be held to affect(a)the liability of the transferee for the payment of the said tax; or(b)the prior claim of the council under Section 90.
