Section 20(2) in Kanam Tenancy Abolition Act, 1976
(2)In the event of death of any person primarily liable as aforesaid, the person to whom the title of the deceased has been transferred as heir or otherwise, shall give notice of such transfer to the Settlement Officer within one year of the death of the deceased or within one year from the date of publication of the Kanam Tenancy Abolition Ordinance, 1975, in the Gazette, whichever is later.
